RAM RATTAN Vs. GURDIAL SINGH

JUDGEMENT

(1.) The prayer in this petition is to set aside the order, dated 19th November, 2005, passed by the Motor Accident Claims Tribunal (in short the Tribunal), Panchkula whereby an application moved by the petitioners for release of the compensation amount awarded to them vide award, dated 1.4.2005, and which is lying in fix deposit with the Oriental Bank of Commerce, has been declined.

(2.) A perusal of the impugned order indicates that the petitioners' request to release the entire amount has been rejected by the Tribunal on the ground that 1/3rd of the amount out of the award amount has already been released in their favour.

(3.) Learned Counsel for the petitioners, however, contends that no such amount has been released in their favour. It is, thus, contended that the learned Tribunal has declined their request on an erroneous premise. Learned Counsel for the respondents have also not controverted the aforesaid stand taken by Learned Counsel for the petitioners.