Dr. Kaushal Jayendra Thaker, J. - (1.) This appeal challenges the award passed by First Additional District Judge vested with the power to Motor Accident Claim Tribunal in MACT No. 113 of 1991 filed by Smt. Usha Pandey, the Tribunal granted compensation of Rs.2,40,000/- with 12% interest.
(2.) This Court in the year 1994 passed the following order : "Issue notice. Call for the lower court record. List for final disposal at the stage of admission. Put up after service of notice and receipt of record. Stay Application - Issue notice. ".
(3.) We are in the year 2017, though case is called out. No one is present on behalf of respondent to oppose this appeal.;