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Judgment
ADMIT . Notice to the respondent returnable on 07th September, 2007.
LEARNED Counsel for the petitioner states that the petitioner has deposited in all Rs.1.00 lakh before the District Forum and the same has been withdrawn by the complainant as per the order of the District Forum. Registry to appoint Amicus Curiae.
RESPONDENT who is appearing in person states that the amount of Rs.50,000/- which was recovered first has already been spent. With regard to the remaining Rs.50,000/-, Rs.10,000/- were given to the advocate who appeared before the State Commission. He further states that the remaining Rs.10,000/- were paid to the advocate who appeared at Ajmer.
RESPONDENT to file necessary affidavit with regard to the amount which he has received from the State Commission within a period of one month from today. Considering the aforesaid facts, it appears that the amount awarded by the District Forum or the State Commission is wasted or taken away by the middleman, to protect the interest of such illiterate/ poor persons, the law laid down by the Apex Court in MACT matters, for depositing the amount in a nationalized bank is required to be followed. Hence, all the State Commissions and District Forums are directed to pass appropriate orders in such or similar cases for depositing the amount.