Allahabad High Court: This petition was filed before a Bench of Sunita Agarwal, J., directed against the orders passed by Additional District Judge. The facts of the case were that applicant had filed an application for release of compensation money deposited in a fixed deposit account, which by the judgment of Motor Accident Claim Tribunal was allegedly awarded to petitioner.
It was brought before Court that applicant was awarded 1 lakh rupees as compensation. The applicant submitted that she required the money for setting up a beauty parlour due to her experience in this field. Her prayer for release was rejected on the ground that no certificate of course of beauty parlour was filed by the applicant.
High Court viewed that the Court below could not have rejected the release application on the ground of non-filing of certificate for the course of beauty parlour as the same is not a certified course but is in the nature of self-employment where no court could object to the prayer for the release of money for applicant to get self-employed. [Arti v. ADJ, 2019 SCC OnLine All 73, Order dated 07-01-2019]