ORIENTAL INSURANCE COMPANY LTD. Vs. VIKAS

JUDGEMENT

(1.) THIS appeal has been preferred u/s. 173 of the Motor Vehicles Act against the grant of an award by the Court below amounting to Rs. 25,000/ -. Neither the amount of the award nor 50% thereof has been paid or deposited. The appellant has not complied with the first proviso to section 173 which reads as below :

(2.) THE appellant, having been failed to comply with the first proviso has to suffer the consequences and the appeal cannot be entertained what to speak of itself. The appeal is consequently, not fit to he entertained even what to speak to be heard on merits. The appellant has to thank himself for the situation. The appeal is not entertain able because of the failure of the appellant to make the deposit as required. The appeal is rejected on this very ground. Records he consigned.