SITA DEVI Vs. HASAN MOHAMMAD

JUDGEMENT

(1.) BY way of present Civil Revision Petition, the petitioner seeks modification of the order dated 1.10.2005, passed by learned Motor Accident Claims Tribunal, Karnal ("Tribunal" - for short), whereby an amount of Rs. 50,000/- only has been ordered to be released in her favour.

(2.) THE son of the petitioner died in a motor-vehicle accident. The petitioner filed a claim petition before the Tribunal seeking grant of compensation on account of the demise of her son. The claim petition was allowed by the Tribunal and a sum of Rs. 2,10,245/- was ordered to be deposited in favour of the petitioner with the State Bank of Patiala at Karnal. The petitioner claims that the said amount be released prematurely in her favour. The learned Tribunal vide order dated 1.10.2005 ordered the release of Rs. 50,000/- only in her favour out of the entire amount.