KIRANMALA DEBBARMA Vs. SANKAR PAUL AND ORS.

JUDGEMENT

(1.) THIS Revision petition is directed against the order dated 13.01.2015 passed by the learned Motor Accident Claims Tribunal (MACT), rejecting the prayer of the application for release of the amount.

(2.) THE MACT vide Award dated 18.03.2014 awarded Rs. 6,53,000/ - in favour of the claimant. It was, however, further directed that since the claimant is a widow the entire amount shall be kept in a fixed deposit for a period of 5 years and that the claimant would be entitled to withdraw monthly interest to meet her day to day expenses.

(3.) HOWEVER , I am of the view that some amount should have been released in favour of the applicant because she must have spent some money on the death ceremonies of her son and she must have also spent other amounts over this period of 4 years.