S RAJAMMA Vs. P A YUSUF

JUDGEMENT

(1.) The Petitioner herein was one of the claimants in O.P, No. 272 of 1995 filed before the District Judge-cum-Motor Accidents Claims Tribunal, Chittoor. The learned Judge a warded a sum of Rs. 28,696-00 being the share of compensation of the petitioner herein. The said money has been deposited by the Insurance Company in the aforesaid Tribunal. The petitioner herein filed I.A.No. 1030 of 1998 for withdrawal of the said amount. The said application was rejected with a direction that the work of digging of bore-well to go on and on completion of digging of bore-well, the petitioner may apply for withdrawal of the amount. Against the said order, the present revision has been filed.

(2.) Admittedly the bore-well contractor cannot dig the bore-well on credit. He has to be paid some amount initially. Therefore, the petitioner herein is permitted to withdraw a sum of Rs. 15,000.00 The petitioner herein is permitted to apply from time to time for withdrawal of some amount as and when money is needed for completing the work.

(3.) With this direction, this Civil Revision Petition is disposed of. No costs.