SAKUNAT Vs. MOTOR AXXIDENTS CLAIMS TRIBUNAL DEEG

JUDGEMENT

(1.) HEARD the learned counsel for the petitioners.

(2.) THE petitioners have challenged the order dated 24. 2. 2006 (Annex. I) passed by the Motor Accidents Claims Tribunal, deeg, whereby the said Tribunal awarded rs. 50,000 as interim compensation to the petitioners-claimants under section 140 of motor Vehicles Act, 1988. On an application filed on behalf of petitioners-claimants for disbursement of compensation amount, the Tribunal vide order dated 24. 7. 2006 (Annx. 2) issued directions for disbursement of an amount of Rs. 14,945 only out of total amount of interim compensation of rs. 50,000. Rest amount of Rs. 35,000 was directed to be kept under the fixed deposit in the name of Sakunat for a period of 7 years.

(3.) LEARNED counsel for the petitioners-claimants argued that the interim compensation awarded under section 140 of the act of 1988 is in the nature of immediate relief and, therefore, the amount so awarded cannot be directed to be invested like the compensation granted at the time of ultimate award.