SAVITA Vs. DHARAMBIR @ ANGNA @ RAMESH

JUDGEMENT

(1.) None is appearing for respondent No. 3 in spite of service. Service is complete. Petitioners have filed this revision petition under Article 227 of the Constitution of India impugning order dated 01.10.2012, passed by learned Motor Accident Claims Tribunal (in short - "the Tribunal"), thereby dismissing application filed by the petitioners for premature release of fixed deposit amounts of minors-petitioners No. 2 and 3.

(2.) I have heard counsel for the petitioners and perused the case file.

(3.) Claim petition filed by petitioners, who are widow, minor daughter and minor son of Balraj, claiming compensation for his death in motor accident, was allowed by the Tribunal, vide Award dated 01.04.2009. The compensation amount of share of minor petitioners No. 2 and 3 has been ordered to be deposited in fixed deposits till they attain the age of majority. The petitioners, however, sought premature release of the said amounts of petitioners No. 2 and 3 alleging that money is needed for their education and maintenance. Counsel for the petitioners reiterated the aforesaid version.