- (1.) Heard Shri Rajendra Jaiswal learned counsel for the appellant and Shri Santosh Kumar Kanaujia learned counsel for the respondent.
(2.) In spite of service of notice, none appeared for the Insurance Company. Accordingly, we proceed to decide the present appeal after hearing the learned counsel for the parties.
(3.) This is an appeal under Section 173 of the Motor Vehicle Act against the impugned award dated 6.10.2009 passed by the Motor Accident Claims Tribunal/District Judge, Lakhimpur Kheri in Motor Accident Claim case No. 221 of 2007.;