- (1.) Satinder Kaur has filed this revision petition under Article 227 of the Constitution of India assailing order dated 09.05.2008 (Annexure P-6) and order dated 02.11.2011 (Annexure P-8) passed by learned Additional District Judge/ Motor Accident Claims Tribunal, Gurdaspur (in short, the Tribunal).
(2.) The petitioner along with her minor sons (respondents No.2 and 3 herein now said to be major) and mother-in-law respondent No.4 filed claim petition under Section 166 of the Motor Vehicles Act, 1988, claiming compensation for the death of petitioner's husband Daljit Singh in motor vehicle accident. The said claim petition was allowed by the Tribunal vide award dated 03.09.2002 awarding total compensation of Rs.4,18,000/- along with interest. Out of it, claimant No.1-petitioner was held entitled to Rs.1,50,000/- whereas claimants No.2 to 4 i.e. mother-in-law and minor sons of petitioner herein were held entitled to the remaining amount of Rs.2,68,000 in equal shares. It was also ordered that amount of the share of minors i.e. respondents No.2 and 3 herein be deposited in nationalized bank in fixed deposit receipts and they shall be entitled to receive the same on attaining the age of majority.
(3.) Gurbir Singh-respondent No.2 herein moved application Annexure P-3 alleging that amount of his share has been misappropriated by his mother i.e. petitioner herein and the said amount was not deposited by the petitioner in fixed deposit receipt as ordered by the Tribunal in the award.;