URMILA DEVI Vs. MOTOR ACCIDENT CLAIMS TRIBUNAL

JUDGEMENT

(1.) ALLOWED as prayed for, subject to all just exceptions. Annexure P -3 is taken on record.

(2.) Instant revision petition has been filed under Article 227 of the Constitution of India for setting aside the order dated 21.01.2013 (Annexure P -1) passed by the learned Motor Accident Claims Tribunal, Karnal (for short "the Tribunal") whereby application moved by the petitioner for release of claim amount deposited in FDR No. 1601668 dated 29.03.2012 of Rs. 1,21,912/ - in Oriental Bank of Commerce, Mini Secretariat, Karnal, has been partly allowed.

(3.) I have heard learned counsel for the petitioner and perused the record.