Vivek Kumar Birla, J. - (1.) Heard Sri Rajneesh Tripathi, learned counsel for the petitioner, Sri Ajay Shankar, learned counsel appearing on behalf of respondent No.2.
(2.) Present petition has been filed for setting aside the impugned order dated 10.09.2015 passed by M.A.C.T./A.D.J., Court No.1, Etawah in Misc. Application No.51 of 2015 related to M.A.C.P. No.26 of 2012 (Smt. Solly Verma Vs. Murari Lal Sharma) and it has been further prayed to issue any suitable order or direction for releasing the amount of F.D.R. No.30500310009451 of UCO Bank, Etawah in favour of petitioner through his natural guardian mother Smt. Solly Verma.
(3.) The petitioner-Anmol Verma (Minor) and Smt. Solly Verma had filed claim petition before the tribunal claiming compensation for the death of one Komal Verma. Smt. Solly Verma claimed herself to be the widow wife of the Komal Verma. Parents of Komal Verma, namely, Amar Singh and Smt. Manju also filed separate claim petition. Both the claim petitions were consolidated by the tribunal. while deciding issue Nos.5, 6 and 7 it was found that although a divorce petition under Section 13A of the Hindu Marriage Act was pending between Komal Singh and Smt. Sunita Verma; however, it was not proved by Smt. Solly Verma that divorce/judicial separation had actually taken place between them and that she is legally wedded wife. of late Komal Verma. Smt. Solly Verma and late Komal Verma had given birth to one child (the petitioner herein 'Anmol Verma'). Therefore, the consolidated petitions being MACP No.26 of 2012 and 505 of 2012 were decided by an award dated 03.02.2015 by providing that Amar Singh and Smt. Manju (parents of the deceased) were entitled for Rs.1,00,000/- each. Smt. Sunita Verma, who continue to be legally wedded wife of Komal Verma, was entitled for Rs.50,000/-. The balance amount was awarded in favour of the Anmol Verma (Minor) (Petitioner herein) and it was further directed that fixed deposit be made in favour of Anmol Verma under the protection of Smt. Solly Verma.;