- (1.) Nitya Parkash - petitioner suffered serious injuries in a vehicular accident on July 09, 2008. He remained admitted in Sir Ganga Ram Hospital, New Delhi, where, he was operated upon also. The matter was compromised with the insurer of the offending vehicle. As a result thereof, the claim application was dismissed as withdrawn and the Insurance Company was granted two months' time to deposit the amount of Rs. 12,00,000/- as lump sum amount, towards settlement of the claim of Nitya Parkash, as agreed between the parties.
(2.) The amount, as agreed by the Insurance Company was deposited with the Tribunal. The Tribunal vide order dated January 14, 2012 (Annexure P8) directed the amount to be deposited in Fixed Deposit Receipt for two years.
(3.) Nitya Parkash filed application (Annexure P-9) before the Tribunal for release of the amount, which was dismissed vide order dated February 08, 2012 (Annexure P-10).;