RAJBIR SINGH Vs. MOTOR ACCIDENT CLAIMS TRIBUNAL NARNAUL

JUDGEMENT

(1.) COUNSEL submits that vide award dated November 7, 2000, an amount of Rs. 37,081/- (share of the petitioner) was awarded to the petitioner. He states that age of the petitioner is now 22 years and he intends to use that amount for starting some business to earn his livelihood. Prayer to withdraw that amount lying in fixed deposit has been rejected by the Courts below. This Court is of the view the amount is very less and the petitioner is 22 years of age, a person, who can understand as to what will be good for him or not. Under these circumstances, it will be in the interest of the petitioner if the amount is allowed to be withdrawn. Accordingly, this petition is allowed and the petitioner is permitted to withdraw the entire amount lying in his name in the Fixed Deposit Receipt.