- (1.) Prayer in the present revision petition under Article 227 of the Constitution is to direct the Motor Accident Claims Tribunal, Chandigarh/State Bank of Patiala, District Courts Branch, Sector 17, Chandigarh to release the share of the Petitioner deposited vide FDR No. 630059.
(2.) For the view I am taking in the present petition, I do not deem it appropriate to issue notice to the Respondents as the same would unnecessarily delay the disposal of the present revision petition and otherwise also no relief has been claimed against the Respondents.
(3.) Gurdev Singh-husband of the Petitioner died in a motor vehicular accident that took place on 26.12.2003. She along with her minor children filed a claim petition before the learned Motor Accident Claims Tribunal. The said claim petition was allowed by the learned Tribunal vide award dated 11.10.2005 and the Petitioner along with other claimants were held entitled to a compensation of Rs. 5,76,000/- along with interest @ 9% p.a. Out of the said compensation of Rs. 5,76,000/- the Petitioner was held entitled to a share of Rs. 2 lacs. It was further directed by the learned Tribunal that out of the awarded amount of Rs. 2 lacs to the Petitioner, Rs. 1 lac shall be deposited in the fixed deposit in her name in a nationalised bank for a period of three years which shall be renewed from time to time during her life time and she shall be entitled to receive the quarterly interest accrued thereon. It is in this backdrop that the Petitioner claimant has filed the present revision petition.;