A MUNASWAMY NAIDU Vs. J ANANDA

JUDGEMENT

(1.) The petitioner, an injured person filed MVOP No. 1336 of 1993 on the file of the District Judge-cum-Motor Accidents Claims Tribunal, Chittoor seeking appropriate compensation.

(2.) The O.P. was decided on merits by an order dated 6-4-1994 awarding a compensation of Rs. 90,000/- together with interest at the rate of 12% per annum from the date of petition till the date of realisation. The court while awarding the above compensation had also directed that the amount could be kept in fixed deposit for a period of five years and the petitioner was permitted to withdraw the costs and interest accrued thereon from the date of filing of the petition to the date of deposit and was also permitted to withdraw the periodical interest. The court while disposing of the O.P. had also permitted the petitioner to move a petition if any further amount is need for medical purposes.

(3.) The petitioner being an injured person aged about 64 years filed OEP No. 12 of 1995 in MVOP No. 1336 of 1993 pursuant to which the respondents deposited the monies as directed by the Tribunal below.