RAJ KUMAR Vs. NAVAL

JUDGEMENT

(1.) THE petitioner met with a road accident and was seriously injured and got multiple fractures. The petitioner filed claim petition before the Motor Accident Claims Tribunal (hereinafter called the Tribunal) under section 166 of the Motor Vehicles Act, 1988 for grant of compensation on account of the injuries suffered by him. During the pendency of the claim petition, a compromise was effected between the parties. The respondents agreed to pay Rs. 85,000/- in favour of the claimant. This amount is to be paid by the Insurance Company-respondent No. 3 in full and final settlement of the claim. The learned Tribunal directed respondent No. 3 to make the payment within 60 days from the date of passing of the award and further ordered that the amount shall be deposited in a Nationalised Bank in fixed deposit for a period of five years. The only grouse of the petitioner is that the learned Tribunal had erroneously ordered to deposit the amount of compensation in fixed deposit for 5 years whereas the money was required for his treatment. He is again to be operated upon and is getting treatment from P.G.I. Chandigarh as an out-door patient vide C.R. No. 703270. In this way the petitioner has incurred huge amount on his treatment and on special diet.

(2.) I have given my thoughtful consideration to the submissions made by the counsel for the petitioner and find force in it.