M.Y. Eqbal, J. - (1.) Perused the office note wherein it has been pointed out that till date statutory amount has not been deposited.
(2.) The instant appeal has been tiled by the appellant-Insurance Company against the judgment and award dated 16.06.2005 passed by Motor Accident Claims Tribunal, Kanchi awarding compensation of Rs. 50,000/- under 'no fault liability' under Section 140 of the M.V. Act, 1988. The memo of appeal was filed on 12.09.2005. More than one year has passed but till date statutory amount has not been deposited.
(3.) We have come across number of such appeals pending for more than a year for removing the defects including deposit of statutory amount as provided under Section 173 of the M.V. Act. In order to minimise the pendency of such appeals and also for speedy and expeditious disposal of appeals, it is necessary to decide the issue as to when and in which manner the statutory amount shall be deposited.;