KAMLA DEVI Vs. SIYARAM DHAKAD

JUDGEMENT

(1.) Heard and perused the record.

(2.) Feeling aggrieved by the order dated 13/3/12 passed by II Motor Accidents Claims Tribunal, Joura, District Morena in Claim Case No.200/11, whereby the application preferred for permission to withdraw an amount of Rs.60,000/ has been rejected, petitioner has preferred this petition under Article 227 of the Constitution of India.

(3.) The learned counsel for the petitioner submits that the marriage of two daughters of the petitioner are going to be solemnized on 25/4/12. For performing various marriage ceremonies, money is required, therefore, petitioner has filed an application for disbursement of a sum of Rs.60,000/ and the same has been wrongly dismissed by the impugned order.