Punjab-Haryana High Court
Satish Singh vs The Union Bank Of India And Others on 27 October, 2009
Author: M.M.S. Bedi
Bench: M.M.S. Bedi
C.R. No. 6171 of 2009 [1]
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
C.R. No. 6171 of 2009
Date of Decision: October 27, 2009
Satish Singh
.....Petitioner
Vs.
The Union Bank of India and others
.....Respondents
CORAM: HON'BLE MR. JUSTICE M.M.S. BEDI.
-.-
Present:- Mr. Pawan, Advocate
for the petitioner.
-.-
M.M.S. BEDI, J. (ORAL)
Petitioner had been awarded a sum of Rs.4.96 lacs vide award dated October 24, 2008 by Motor Accident Claims Tribunal, Karnal. Though a direction was given for deposit of Rs.4 lacs in FDR to safeguard the interests of the petitioner and to enable him to utilize the same for his welfare, a sum of Rs.1.04 lacs was earlier released in his favour on his request. His application for release of another sum of Rs.50000/- to enable C.R. No. 6171 of 2009 [2] him to get himself operated for stone in kidney has been dismissed by the Claims Tribunal It appears that taking into consideration the welfare of petitioner, the claims Tribunal has dismissed the application but since the claimant is adamant to waste his own money, the Court cannot prevent him in case he acts in contravention to his own interest.
Though this Court is not satisfied with the excuse put-forth by him to withdraw a sum of Rs.50000/- but since it is his money kept for safeguarding his interests and he is adamant to misuse the same, let the amount of Rs.50000/- be released to him as per the banking Rules from the FDR.
Disposed of.
October 27, 2009 (M.M.S.BEDI) sanjay JUDGE