- (1.) Heard learned counsel for the appellant.
(2.) This First Appeal From Order has been filed challenging the judgment and order dated 15.03.2016 passed by the Motor Accident Claims Tribunal, Kushinagar at Padrauna in M.A.C. No. 197 of 2014.
(3.) The contention of learned counsel for the appellant is that the First Information Report in this case was highly belated. The second point raised is that the deceased, who was riding pillion on a motorbike was not wearing helmet. It was therefore a case of contributory negligence and the Tribunal has committed illegality is not considering this aspect of the matter.;