JASBIR KAUR Vs. ORIENTAL INSURANCE CO.

JUDGEMENT

(1.) JASBIR Kaur petitioner No. 1 is widow of Jagtar Singh and Piar Kaur petitioner No. 2 is mother of Jagtar Singh. The present two petitioners along with two minor children filed a claim petition for compensation on account of death of Jagtar Singh in road accident. The learned Tribunal vide award dated 28.4.2003 awarded a sum of Rs. 2,93,800/- to all the claimants, out of which Rs. 1,43,800/- were to be paid to petitioner No. 1 and the remaining Rs. 1,50,000/- were to be paid to petitioner No. 2 and minor children. Besides this the interest at the rate of 9% per annum was also awarded from the date of application till the realisation of the amount. It was also ordered by the Tribunal that the above said amount shall be deposited in the Fixed Deposit Receipts in some nationalised bank.

(2.) IT has been stated at bar that the complete amount of compensation has been deposited by the Insurance Company before the Tribunal. The same now stands deposited with Oriental Bank of Commerce, Thanesar in the shape of FDRs.

(3.) SINCE it is a short matter, it can be disposed of at the preliminary stage itself without issuance of notice to the other side.