- (1.) Heard Mr. Brijesh Kumar Shukla, learned counsel for appellant as well as Mr. R.B. Verma, learned counsel for respondent nos. 1 to 3 and perused the record.
(2.) No one has appeared on behalf of respondent no. 4-owner of the vehicle.
(3.) This first appeal from order has been filed under Section 173 of Motor Vehicles Act, 1988 (for short 'the Act') against the judgment and order dated 31.8.2010 passed by the Motor Accident Claims Tribunal in Claim Petition No. 44/2008 (Shiv Nath Singh & Others Vs. Ram Charan Singh and Others) whereby 40% liability to pay compensation of the awarded amount has been fastened on the appellant.;