Alok Sharma, J. - (1.) The petitioner has challenged the order dated 22.06.2015, passed by the Motor Accident Claims Tribunal, Beawar (hereinafter "the Tribunal") whereby her application for premature disbursement of the amount lying in two FDRs aggregating to Rs. 3,00,000/- has been dismissed.
(2.) Heard. Perused the impugned order.
(3.) The only ground advanced by the petitioner in the application for premature disbursement of FDR amount was that she was living in a house which is not in a good condition and therefore she was in dire need of money for construction/repair of the house.;