TALWINDER Vs. SUMITRA

JUDGEMENT

(1.) THIS appeal has been filed by the owner-cum-driver of the offending vehicle challenging the impugned award whereby the respondents- claimants have been awarded compensation.

(2.) BY way of this application, appellant- applicant has sought exemption from making the deposit of Rs. 25,000 as required under section 173 of Motor Vehicles Act, 1988. The aforesaid application came up for hearing on 17.7.2009. On that day, the appellant had sought one month's time to make the deposit of Rs. 25,000 as required under the provisions of the Motor Vehicles Act, 1988 and the case was adjourned for today. However, Mr. A.K. Walia, learned counsel appearing on behalf of appellant- applicant has shown the inability of the appellant-applicant to deposit the aforesaid amount.