RAMLIBAI Vs. UNITED INDIA INSURANCE CO.LTD.

JUDGEMENT

(1.) An application filed by the present claimant-petitioners for disbursal of the compensation amount, lying in fixed deposit, having been rejected by the Tribunal vide order dated July 16, 2010, the claimants have approached this Court through the present revision petition.

(2.) Learned Counsel for the petitioners has pointed out that an amount of Rs. 4,15,000 had been awarded, as compensation by the Motor Accident Claims Tribunal, Kukshi to the claimants, and the award of the Tribunal has already attained finality. Learned Counsel further points out that an amount of Rs. 2.00,000 (two lakh) is required by the claimants for repairing of their house and for meeting other day-to-day expenses.

(3.) Keeping in view the fact that petitioner No. 1, Ramlibai, is the mother of the remaining petitioner Nos. 2 to 7, who are minor children, and that, the mother would require funds for upbringing the children, it would be appropriate to allow the prayer made by them.