- (1.) The instant writ petition has been filed by the petitioner-claimant challenging the order dated 27.5.2019 whereby application of the petitioner for premature release of the amount lying in FDR in his name has been dismissed.
(2.) Learned counsel submitted that the petitioner had filed a claim petition and after entering into compromise in the Lok Adalat, the Court had passed an order awarding a sum of Rs.6,60,000/- vide order dated 12.1.2019.
(3.) Learned counsel submitted that while disbursing the amount of compensation, amount of Rs.2,60,000/- was kept in FDR for a term of 5 years and rest of the amount i.e. Rs.4 lakh was deposited in the savings bank account of the petitioner.;