Punjab-Haryana High Court
Kalita Devi vs Parveen And Others on 13 May, 2019
110
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CR No.3111 of 2019
Date of Decision : 13.05.2019
Kalita Devi
.....Petitioner
Versus
Parveen and others
.....Respondents
CORAM : HON'BLE MR. JUSTICE SUDIP AHLUWALIA
Present : Mr. Wazir Singh, Advocate
for the petitioner.
SUDIP AHLUWALIA, J. (ORAL)
Relies upon the decision of the Hon'ble Supreme Court in 'H.S. Ahammed Hussain vs. Irphan Ahammed', 2002(3) R.C.R.(Civil) 563, which was followed by this Court in 'Indra Devi vs. Dharam Singh and Others,' 2006(4) R.C.R.(Civil) 762, to contend that no restriction can be placed on the rights of an adult to claim the compensation amount deposited in his or her name.
2. Following the aforesaid decision, this Court finds no conceivable reason to deny the prayer of the Petitioner, who is a woman.
3. The Revision Petition, is therefore, allowed after setting aside the impugned order. The amount admissible to the present Petitioner is directed to be released immediately.
May 13, 2019 (SUDIP AHLUWALIA)
Dpr JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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