SUKHWANT KAUR Vs. NATIONAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) CM Nos. 2359 & 2360-CII-2010

(2.) Brief facts of the case are that in an accident dated 11.4.2006 Tarlok Singh, husband of the petitioner, died and a claim petition was filed under Section 166 and 140 of the Motor Vehicles Act, 1988 (for short "the Act"), which was allowed by the Tribunal vide its Award dated 23.11.2007 with the following relief :

(3.) It is submitted that in terms of the aforesaid order an amount of compensation awarded to the petitioner was deposited in the Fixed Deposit vide receipt No. 331559 dated 22.2.2008 in State Bank of India, Mini Secretariat, Kurukshetra. Petitioner filed an application seeking permission of the Tribunal for the release of amount on the ground that she required money for purchase of a house. The said application was partly allowed and a sum of Rs. 1 lac was ordered to be released to the petitioner.