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Judgment
Heard Mr. K. Roy, learned counsel for the claimantpetitioners and Mr. P. Gautam, learned counsel for the respondent No. 3 Insurance Company Ltd.
None has appeared on behalf of the remaining respondents.
By the impugned order, dated 25.9.2007, passed in T.S. (MAC) 17 of 2007, learned Motor Accident Claims Tribunal, North Tripura, Dharamnagar has turned down the claimantpetitioners prayer for allowing them to obtain the compensation amount which had been awarded in their favour.
At the time of hearing of this revision, it transpires that the amount, which has been directed to be kept in a fixed deposit scheme by the learned Motor Accident Claims Tribunal, Dharmangar, North Tripura, cannot be said to be without jurisdiction, illegal and incorrect.
There is, however, substance in the submission, made on behalf of the claimantpetitioners, that some amount of money is required by the claimantpetitioners for the purpose of various expenses.
Considering, therefore, the matter in its entirety and in the interest of justice, this revision, as sought for, on behalf of the claimantpetitioners, is disposed of with liberty given to the claimantpetitioners to make proper application. In the learned Tribunal specifying the amount(s), which may be necessary for the various purposes, which the petitioners have projected.
With the liberty granted to the claimantpetitioners as indicated herein above, this revision shall stand disposed of.