VINIT KUMAR MATHUR,J. - (1.) The matter comes upon for confirmation of the stay.
(2.) With the consent of the parties, the matter is being heard finally.
(3.) The present appeal has been preferred by the appellant against the judgment and award dated 29.11.2017 passed by the learned Motor Accident Claims Tribunal, Pali in Motor Accident Claim Application Case No. 184/2016.;