UNITED INDIA INSURANCE CO LTD Vs. MANJU DEVI

JUDGEMENT

(1.) BEEN filed on behalf of the claimant for withdrawal of the amount deposited under Section 173 of the Motor Vehicles Act, 1988.

(2.) UNITED India Insurance Company Ltd. filed an appeal against the interim award passed by the Tribunal. The appeal was disposed of on 6.1.1988. The claimant -respondents have filed the present application for withdrawal of the said amount. Counsel for the appellant has no objection.

(3.) IN that view of the matter, petition filed by the petitioner is allowed and the claimant -petitioner is allowed to withdraw the amount deposited under Section 173 of the Motor Vehicles Act, 1988.