Kaushal Jayendra Thaker, J. - (1.) This First Appeal From Order has been filed under section 173 of Motor Vehicle Act, 1988 (hereinafter referred to 'Act, 1988') by appellant-oriental Insurance Company Limited, being aggrieved by award dated 12.1.2000 passed by Motor Accident Claims Tribunal/Ist Additional District Judge, Ghaziabad.
(2.) This appeal is of the year 2000 after the notices were issued and the stay was granted, no one appeared for the respondents,. They are deemed to have been served.
(3.) While going through the record, it is very clear that the owner or the driver did not contest the claim and therefore also though they are served with the notices in the year 2000 they have not appeared before this Court through they belong to the nearby District Ghaziabad.;