SABINA,J. - (1.) Petitioners have filed this petition under Section 482 Criminal Procedure Code, 1973 challenging the order dated 23.11.2016 whereby, petitioners were directed to deposit fifty per cent of the awarded amount as a condition precedent before the hearing of the appeal.
(2.) I have heard learned counsel for the petitioners and have gone through the record available on the file carefully.
(3.) Respondent no.2 has filed an application under the Domestic Violence Act, 2005. (hereinafter referred to as the 'Act');