VIJAY BISHNOI,J. - (1.) This writ petition has been filed by the petitioner being aggrieved by the order dated 12.01.2017 passed by the Motor Accident Claims Tribunal, Churu (hereinafter referred to as 'the Tribunal') in Motor Accident Claim Case No. 95/2000, whereby the Tribunal has rejected the application filed by the petitioner for premature release of the amount kept in FDRs in terms of award passed in his favour.
(2.) The Tribunal has rejected the application of the petitioner while relying on the decision dated 10.03.2014 passed by this Court at Jaipur Bench rendered in Kapil Lodha v. The Judge, MACT (S.B. Civil Writ Petition No. 300/2009) while holding that since the Tribunal has no jurisdiction to review its order, it cannot order for premature release of the amount kept in FDRs in terms of the award passed by it.
(3.) Learned counsel for the petitioner has placed reliance on the judgment dated 10.05.2017 passed by a Coordinate Bench of this Court rendered in Vimla and Anr. v. The Learned Judge, Accidental Claims Tribunal, Churu (S.B. Civil Writ Petition No. 3590/2017) and Hari Ram and Anr. v. Judge, Motor Accident Claim Tribunal, Churu (S.B. Civil Writ Petition No. 3669/2017) and submitted that this Court while dealing with all the issues has held that an application preferred by the claimant for premature release of the amount kept in FDRs can be considered and decided by the Tribunal.;