BHARATRAM Vs. ABDUL MURAD

JUDGEMENT

(1.) THE grievance of the present applicant appears to be that the amount of interim compensation has not been paid in full. 80 per cent of the same has been deposited in the bank. According to the applicant, he has number of liabilities to meet and he needs money for his treatment. THE entire amount must be paid to him.

(2.) NUMBER of authorities and the earlier judgment of this court show that the amount of the interim compensation is always paid to the person so that he can run his life smoothly and meet the expenses and is not required to beg from others though having good and sufficient amount in his bank. The submissions of the learned counsel that the applicant is required to meet certain exigencies and needs money for his further treatment cannot be said to be absolutely perverse or irrational. Even otherwise, judgment of the Apex Court in matter of General Manager, Kerala State Road Trans. Corpn. v. Susamma Thomas, 1994 ACJ 1 (SC), is in relation to the final disbursement of the amount and does not relate to the interim compensation. As the respondents are not interested in the disbursement of the amount and the manner in which it is to be disbursed, it is not necessary to issue notice to the other side. The petition is allowed. The entire amount deposited by the respondents be paid to the petitioner. Petition allowed.