SMT. LALITA Vs. MOTOR ACCIDENT CLAIM TRIBUNAL, NAGAUR

JUDGEMENT

(1.) This petition is directed against the order dated 1.10.15 passed by the Motor Accident Claims Tribunal (Addl. District Judge No.1) Nagaur ('MACT, Nagaur'), whereby an application preferred by the petitioner for premature release of the amount of compensation awarded by the MACT, Nagaur vide award dated 22.9.14, stands rejected.

(2.) This petition was filed on 1.3.16. The matter was listed before the Court on 8.3.16, however, on the request made by the learned counsel appearing for the petitioner, the matter was adjourned. Thereafter, the matter was listed on number of times before the Court, but nobody was present on behalf of the petitioner and therefore, the matter was adjourned.

(3.) It is to be noticed that in the instant case premature release of the FDR is sought by the petitioner on the ground that she has entered into marriage on 26.1.15 and therefore, she had borrowed amount to meet the expenses of the marriage.