- (1.) Heard Sri Aashish Srivastava, the learned counsel for the petitioner.
(2.) The petitioner No.1 is the widow and the petitioner No.2 is the mother of the deceased who died in an accident and a claim application was filed under the provisions of the Motor Vehicles Act. The Motor Accident Claims Tribunal gave an award dated 10.5.2012 awarding a compensation of Rs.2,83,480/- out of which the widow was to be given a sum of Rs.23,480/- in cash and the balance amount of Rs.1,20,000/- to the widow, and to the parents, a total sum of Rs.1,30,000/- was to be paid, but, this amount was to be kept in a fixed deposit for a period of five years. Pursuant to the award, the U.P.S.R.T.C., against whom the claim was filed, accepted the award and deposited the amount before the Accident Claims Tribunal. Based on the direction of the Tribunal, the amount was invested and a sum of Rs.23,480/- was released in favour of the petitioner No.1.
(3.) The widow, petitioner No.1 and the mother, petitioner No.2, thereafter filed an undated application praying for the release of the amount on the ground that they have taken loans from various persons and that the amount was required in order to clear the debts. This application has been rejected by the Tribunal by an order dated 22.2.2013 again which the present writ petition has been filed.;