- (1.) Leave granted.
(2.) This appeal is filed by the defendant/appellant-Corporation against the judgment/order dated 28.05.2014 passed by the Division Bench of the High Court of Allahabad in First Appeal from Order No. 1681 of 2014, which in turn, arises out of an Award dated 18.02.2014 passed by the Motor Accident Claim Tribunal/District Judge (in short 'the Tribunal'), Hathras, Uttar Pradesh in MACT No. 131 of 2010.
(3.) In order to appreciate the short issue involved in this appeal, it is necessary to state a few relevant facts:;