- (1.) Vide award dated December 15, 2011, the Tribunal, on account of the death of Shesh Nath Gupta, in a vehicular accident, had awarded an amount of Rs.5,77,800/- along with interest to the petitioners (Seema Devi wife and Chirai Devi mother) and five minor children. Each of the children was held entitled to Rs.85,000/-, whereas, Seema Devi and Chirai Devi were held entitled to Rs.1,00,000/- and Rs.52,800, respectively. 1/4 th of the share of the petitioners was given in cash to them and the remaining amount of their shares was ordered to be deposited in the shape of Fixed Deposit schemes, for a period of two years.
(2.) The petitioners filed application before the Tribunal to release the entire amount of compensation in cash. The application was dismissed by the Tribunal vide impugned order dated March 24, 2012 (Annexure P-1).
(3.) Learned counsel for the petitioners has contended that after the death of her husband, Seema Devi needs money to maintain the family consisting five minor children. Chirai Devi is old aged person and she requires money to meet her medical treatment expenses, etc.;