POKHAR MAI Vs. CHIRANJI LAL AND OTHERS

JUDGEMENT

(1.) The petitioner who is the claimant has approached this Court by means of the present petition as he is aggrieved by the condition in the award that the amount of compensation be released in his favour only after the owner of the vehicle furnishes security of the award amount.

(2.) Learned counsel for the petitioner submitted that the aforesaid condition contained in the award is contrary to the decisions of this Court rendered in the case of Smt. Manju and Others Vs. Additional District and Sessions Judge and Others, reported in 2006 (5) W.L.C. (Raj) 791 and in the case of Banwari Lal Vs. Gopi Ram, reported in 2005 (2) D.N.J. (Raj.) 781 .

(3.) On the basis of the above, it is submitted that the condition which has been imposed directing the non-petitioner No. 2 to submit a surety before the amount deposited by the Insurance Company on behalf of the insured can be released to the petitioner is contrary to law.