POLA GOURINAIDU Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) This civil revision petition is filed against the order in I.A. No. 1342 of 1999 in M.V.O.P. No. 672 of 1997, dated 31.8.99 on the file of the Additional District Judge's Court, Vizianagaram, refusing the relief sought by the petitioner to withdraw an amount of Rs. 75,000 besides eligible amounts, from out of the total compensation amount granted in favour of the petitioner-injured.

(2.) Heard the learned counsel for the petitioner.

(3.) The record reveals that O.P. No. 672 of 1997 was filed by the petitioner, the same was decreed and a total compensation of Rs. 1,34,660, together with interest at 12 per cent per annum, and proportionate costs was awarded which comes to Rs. 1,74,346. The said M.V.O.P. was disposed of on 29.12.1998. Subsequently, in compliance with the said order, it appears that the total compensation amount of Rs. 1,74,346 has been deposited by the respondent.