IQBAL SINGH Vs. SUBHASH CHAND

JUDGEMENT

(1.) NONE appears on behalf of the Petitioner.

(2.) THE Petitioner has challenged the order dated 06.01.2014 passed by the Motor Accident Claims Tribunal (the Claims Tribunal) whereby while allowing the application under Order IX Rule 13 of the Code of Civil Procedure, 1908, the Petitioner (Iqbal Singh) was directed to deposit 50% of the award amount within 45 days.

(3.) THE plea set up by the Petitioner is that the Petitioner had mentioned his correct address to the police which was also mentioned in the report under Section 173 of the Code of Criminal Procedure, 1973 wherein he was prosecuted under Section 279/337 IPC. Although, this plea was accepted but the Claims Tribunal proceeded to pass an order of deposit of 50% of the principal amount as a condition precedent for setting aside the order passing the ex -parte award.