BEFORE THE HON'BLE MOTOR ACCIDENT CLAIMS TRIBUNAL AT ____________
C No. : ______________ in MAC No.: ________________
_______________________Petitioner/Applicant
Versus
_______________________Respondents/Non-applicant
Application under Section 151 of CPC for release of amount
Respectfully :-
1. That the above mentioned MACT case has arisen out of Motor Accident that occurred on ________________ in which __________, the bread earner of the claimant/applicants had died. The claimants/applicants are the ________ of the deceased.
2. That this Hon'ble Tribunal was pleased to award a sum of Rs. ___________/- on account of "No Fault Liability", which has been deposited by the respondents with this Hon'ble Tribunal.
3. That the claimants/applicants are in urgent need of finances to tide over the financial crisis caused due to ________untimely death of their ______, as the claimants/applicants have no other independent source of income.
4. It is, therefore, most respectfully prayed that this application may kindly be allowed and a voucher may kindly be ordered to be prepared and issued for a sum of Rs. ___/- in favour of the claimants in the interest of justice.
(Name of Place) Petitioner
_______
Through, Advocate
BEFORE THE HON'BLE MOTOR ACCIDENT CLAIMS TRIBUNAL AT ________
C.No. : __________ in MAC No.: _______
______________Petitioner
Versus
________________Respondents
Affidavit in support of an application under Section 151 of CPC
I, _______, do hereby solemnly affirm and declare as under:-
1. That the accompanying application has been prepared under my instructions.
2. That the contents of paras 1 to 4 of the accompanying application are correct and true to the best of my knowledge.
3. That I further solemnly affirm and declare that this affidavit of mine is correct and true, no part of it is false and nothing material has been concealed therein.
Affirmed at (Name of Place) this the ______________.
