PRABHAT CHANDRA TRIPATHI, J. - (1.) This First Appeal From Order has been preferred by the defendant-appellant United India Insurance Company Limited, Allahabad against the judgment, order and award dated 15.12.2016 passed by the learned Motor Accident Claims Tribunal/Additional District Judge, Court No. 1, Mainpuri in Motor Accident Claim Petition No. 372 of 2013 (Upendra and one another v. Mohit Yadav and others), awarding a compensation of Rs.5,96,000/- (Rupees Five Lacs Ninety Six Thousand only) along with pendent lite and future interest at the rate of 7% per annum till the date of actual recovery is made which shall be payable by O.P. No.3, United India Insurance Company Ltd., within one month.
(2.) The main grounds which have been pleaded in the First Appeal From Order in nutshell are enumerated as follows:- (1) The FIR was delayed and fact of the alleged accident is doubtful. (2) The deceased died because of complications of the pregnancy and not because of any alleged accident. (3) The awarded amount is highly exorbitant and against the evidence on record. (4) The future prospect on the notional income has been awarded erroneously.
(3.) We have heard the learned counsel for the appellant and perused the record.;