PARIHAR, J. - (1.) THE petitioners have challenged the order dated 15. 4. 1999 passed by Motor Accident Claims Tribunal, Ajmer respondent No. 1 by which the amount of interim award has been directed to be deposited in fixed deposit of the Bank in the name of the petitioner. While relying the judgments of this Court in the case of Hari Mohan and 7 Ors. vs. Oriental Insurance Co. Ltd. (1), Jharulal & Anr. vs. Additional Motor Accidents Claims Tribunal, Jabalpur & Ors. (2) and also the Judgment of this Court in Smt. Nathi vs. Motor Accident Claims Tribunal & Ors. (3), counsel for the petitioners submits that the Tribunal was not justified in directing the amount to be deposited in FDR.
(2.) AFTER having considered the submissions and the Judgments cited at the Bar, the matter is remanded back to the Tribunal to decide the application for payment of interim award to the petitioner afresh in the light of Judgments referred above. The petitioners may submit the photo copies of the Judgments referred above alongwith the application and certified copy of this order before the Tribunal. The Tribunal may decide the same within 15 days from the filing of the application. The writ petition is disposed of accordingly. .;