KAMLESH KUMAR Vs. RAMPHOOL SAINI AND ORS.

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) Petitioner has preferred this writ petition challenging impugned order dated 17.05.2011 passed by Motor Accident Claim Tribunal, Dausa(for short 'the Tribunal'), whereby his application for premature payment of the Fixed Deposits has been dismissed.

(3.) The Tribunal vide its award dated 20.07.2009 awarded a sum of Rs. 70,150/- in favour of the petitioner and out of that amount, entire amount has been paid to the petitioner, except sum of Rs. 26,991/- and Rs. 10,000/-, which were ordered to be deposited in Fixed Deposit vide award passed by the Tribunal. Learned counsel for the petitioner moved an application before the Tribunal for premature payment of the Fixed Deposits on the ground that he is going to marry on 17.05.2011, therefore, he will require money to incur expenses for the said purpose. Learned Tribunal vide its order dated 17.05.2011 rejected the said application.