Kaushal Jayendra Thaker,J. - (1.) Heard Sri Sanjeev Kumar Yadav, learned counsel for the appellant and Sri Brijesh Chandra Naik, learned counsel for the respondent.Sri Sanjay Kumar Srivastava, learned counsel for the respondent, has absented himself even in the third round.
(2.) This appeal, at the behest of U.P.S.R.T.C., challenges the judgment and award dated 10.08.2017 passed by Motor Accident Claims Tribunal/Additional District Judge, Court No.1 (hereinafter referred to as 'Tribunal') in MACP No.552 of 2013.
(3.) The only grievance raised is that the vehicle which was placed at their command was insured. The U.P.S.R.T.C. does not challenge the quantum, involvement of the vehicle and the judgment on merits.;