The New India Assurance Co. Ltd. vs Minor Manohar Lal Lilaram by his guardian Lilaram Velaram Devrajani and Others

D.C. Gheewala, J.—The cross-objections and the appeal are permitted to be withdrawn before effective hearing, with no order as to costs.

The applicant-claimant who was a minor of the appeal now become major. Under the circumstances, the withdrawal of the appeal and the cross-objections do not appear to be against the interest of the applicant claimant who was a minor then.

It appears that Rs. 7000/- were deposited in a nationalised bank for the benefit of the minor claimant who is now major. After the fixed deposit matures, the Tribunal is directed to pass necessary orders regarding reinvestment or handing over the amount to the claimant as the circumstances might merit. If the Tribunal thinks that the amount should be reserved for the claimant, the Tribunal will be at liberty to reinvest the amount or in case the claimant establishes that he requires the amount for starting a business and if there is concrete evidence on that score, the tribunal will be at liberty to hand over the amount. Mr. Mehta for the Insurance Company declares that he will have no objection in either case and hence at the time of deciding this question, the Tribunal may dispense with the notice being issued to the Insurance Company. The Tribunal will be at liberty to pass necessary orders regarding the balance amount which has so far not been paid.