RAKESH Vs. KHALIL

JUDGEMENT

(1.) By this common order, two civil revisions are being disposed of, the details of which have been given in the heading of the order as both the civil revisions involve the same question of law and similar set of facts and arise out of the same Award dtd. 15/7/2019 (Annexure P-l). For the sake of convenience, facts are taken from CR-522-2021.

(2.) In the present case, the challenge is to the order passed by the Tribunal dtd. 27/1/2021 (Annexure P-9) vide which, the permission to release the compensation amount deposited in the Fixed Deposit has been declined in favour of the petitioners.

(3.) Learned counsel for the petitioners argues that the impugned order dtd. 27/1/2021 (Annexure P-9) has been passed only on the apprehension that in case, the amount is being released in favour of the petitioners/claimants, the same might be misused by the petitioners/claimants to their disadvantage. Learned counsel for the petitioners submits that once in the Award dtd. 15/7/2019 (Annexure P-1), the present petitioners have been held entitled for the compensation, which compensation has been deposited by respondent No.3-Insurance Company in the Fixed Deposit, the petitioners are entitled for the release of the said amount as and when they need the same and the Tribunal cannot impose its view over the claimants so as to decline the release of the said amount.