KRISHNA DEVI Vs. DIWAN SINGH

JUDGEMENT

(1.) Challenge in this petition is to an order dated 14.09.2016, passed by learned Motor Accident Claims Tribunal (III), Shimla, whereby application of the petitioners for release of compensation amount was dismissed.

(2.) Bare minimum facts required for adjudication of the instant petition may be noticed hereinafter:-

(3.) Present petitioners moved an application for release of share of late Sh. Bhagat Ram being his legal representatives. This application has been rejected vide impugned order on the ground that the award having been pronounced in favour of a dead person has become nullity and accordingly, share of late Sh. Bhagat Ram cannot be released in favour of his legal heirs. Aggrieved, petitioners have preferred present petition:-