SAVITRI DEVI Vs. MACT SRIGANGANAGAR

JUDGEMENT

(1.) Learned counsel for the petitioner has made a mention stating urgency that the marriage of the children of the petitioner is already fixed on 13.05.2006 and 14.05.2006 i.e. tomorrow and day after tomorrow and, therefore some amount may be permitted to be released from the fixed deposits made in the name of the petitioner under the orders of the Motor Accidents Claims Tribunal, Sriganganagar.

(2.) Learned counsel has pointed out that so far the daughter is concerned, an amount of Rs.1 lac was kept in deposit in her name and in view of her marriage, upon submission of a writ petition, this Court by the order dated 10.05.2006 permitted withdrawal of Rs.50,000/- from the FDR made in her name. Learned counsel has shown copy of the interim order dated 10.05.2006 passed in writ petition No.2434/2006 : Poonam Vs. MACT, Sriganganagar.

(3.) Learned counsel for the petitioner has not annexed copy of the award made by the Motor Accidents Claims Tribunal, Sriganganagar, however, has shown a photostat of the said award dated 10.05.2005. Having regard to all the facts and circumstances and particularly the fact that the petitioner has already proceeded to fix the marriage of the children, this Court is of view that no further disbursement from the deposit made in the interest of and for the benefit of family should be permitted.