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Judgment
K.Surendra Mohan, J.—The complaint of the petitioner herein is that though he had filed I.A. No. 3450 of 2011 in O.P(MV) No. 1008 of 2006 before the Motor Accident Claims Tribunal, Vadakara, seeking release of an amount of Rupees Eight lakhs that is remaining in deposit, the said petition has been dismissed. The petitioner had suffered injuries in a motor accident. An amount of Rs.16,77,470/- was due to him as compensation in terms of Ext.P1 award passed in favour of the petitioner. The major portion of the award amount is remaining in Fixed Deposit as per orders of the Tribunal. According to the petitioner, he needs an amount of Rupees Eight lakhs urgently. I notice from Ext.P4 order that Ext.P3 petition filed by the petitioner has been dismissed for the reason that he had not produced any documents in support of his prayer. I do not find any infirmity in the order warranting interference with the same.
O.P(MAC) No. 1752 of 2012-O 2 It is open to the petitioner to file a fresh petition if he needs release of the amount urgently, supported by necessary evidence to substantiate his case.
Without prejudice to the right of the petitioner to move a fresh petition as indicated above, this Writ Petition is dismissed.