SOMCHANDRA Vs. RAMDAS

JUDGEMENT

(1.) HEARD .

(2.) ASSAILING the impugned order dated 9.5.2007 by which the application of claimant-applicant has been disposed of with a direction that a sum of Rs. 96,358/- be paid in cash to the claimant and the remaining amount of the award Rs. 1 lac be kept in fixed deposit receipt for 7 years, the claimant has knocked the door of this Court by filing this revision application.

(3.) CONSIDERED the argument.