KAPIL LODHA Vs. THE JUDGE, MACT

JUDGEMENT

(1.) By this writ petition, a challenge is made to the order dated 10.06.2008.

(2.) In the case of Kapil Lodha, the Motor Accident Claims Tribunal passed an award in favour of the petitioner on 02.09.2005 awarding a sum of Rs. 15,00,870/- with interest @ of 6 per cent. An amount of Rs.2,00,000/- was ordered to be given in cash and rest of the amount was directed to be deposited in four FDRs to become mature after every five years. An application was moved to encash the FDR, which was declined by the Tribunal.

(3.) I find that during pendency of writ petition, one FDR became due and must have been encashed by the petitioner and second would become due in the next year itself, thus I do not find that now a direction to release the FDRs should be given.