AMAR SINGH Vs. HARCHET SINGH

JUDGEMENT

(1.) This is owner's appeal challenging the impugned award.

(2.) This appeal has been filed without depositing a sum of Rs. 25,000/- as envisaged under Section 173 of the Motor Vehicles Act, 1988. Prayer for granting exemption to the appellant from depositing the aforesaid amount was declined vide order dated 10.11.2009.

(3.) Amount of Rs. 25,000/- as aforesaid has not been deposited. The right to file an appeal is a statutory right and the same can be exercised as per the statute.