- (1.) List has been revised. None appears on behalf of the respondents.
(2.) Heard Sri Yogesh Kesarwani, learned counsel for the appellant.
(3.) Present appeal under Section 173 of the Motor Vehicles Act, 1988 has been preferred against the impugned award dated 1.2.2010 rendered by the Motor Accident Claims Tribunal/District Judge. Hardoi in M.A.C.P. No. 272 of 2007.;