- (1.) The appellants have filed the present application, seeking exemption of requirement of depositing the amount of Rs.25,000/-, being a condition precedent for maintainability of appeal required under Section 173 of the Motor Vehicles Act. Mr. Gopal Acharya, learned counsel appearing for the appellants could not show any law, permitting the High Court to pass an order of dispensing with such statutory requirement.
(2.) In view thereof, the application, seeking exemption of requirement of depositing of amount of Rs.25,000/- is rejected. CMCC No.1298/2017.
(3.) The appellant has filed the present application under Section 5 of the Limitation Act, seeking condonation of delay.;