- (1.) By this application, the applicant -appellant (judgment debtor) seeks extension of time for complying with the order of this Court dated 21.03.2016, by which it had been directed that if Rs.1 lac out of the total award of Rs.9.97 lacs is deposited by the appellants by 30.03.2016, with the Motor Accident Claims Tribunal, Patiala, and another Rs.4 lacs by 15.05.2016, his property would not be sold pursuant to the warrants of attachment issued.
(2.) Learned counsel for the applicants -appellants submits that though Rs.1 lac was duly deposited with the Tribunal by way of a demand draft dated 29.03.2016, a photocopy of which has been annexed as Annexure A -1 with the application, the additional amount of Rs.4 lacs could not be deposited by 15.05.2016, as it was a Sunday, but the applicant - appellants had prepared a demand draft for the said sum of Rs.4 lacs on 16.05.2016, a copy of which has been annexed as Annexure A -2.
(3.) He further submits that on 16.05.2016, the learned Tribunal was not sitting and as such the demand draft could not be deposited.;