H.R. Panwar, J. - (1.) By the instant writ petition filed under Art. 227 of the Constitution of India, order Annex. 5 dt. 27.05.2008 passed by respondent Motor Accident Claims Tribunal, Anoopgarh has been challenged by the petitioner.
(2.) I have heard learned counsel for the parties.
(3.) The facts giving rise to the instant writ petition are that a claim petition was filed by the petitioner and her minor sons and daughters claiming compensation, being legal representatives of the deceased, who had died in a road accident. The said claim case was registered as MACT Case No.66/1990 which came to be decided by judgment and award dt. 20.12.1997 in favour of the present petitioner and her sons and daughters. While making order for payment of the amount of compensation awarded in favour of the petitioner and her sons and daughters, respondent Tribunal further directed to deposit certain amount in fixed deposit receipts. So far as the petitioner is concerned, she was directed to deposit a sum of Rs.1,00,000/- from the amount of award in a nationalized Bank in fixed deposit for a period of five years with the stipulation for further renewal for a period of two years. The petitioner accordingly deposited the amount in fixed deposit which was later on renewed.;