Raj Awasthi, J. - (1.) Heard.
(2.) Considering the submissions made by learned counsel for appellant, I proceed to decide this appeal at the admission stage.
(3.) This First Appeal From Order has been filed under Section 173 of Motor Vehicle Act, 1988 against judgement and award dated 11.4.2014, passed in Motor Accident Claim Case No.169 of 2010.;