ASHOK KUMAR,J. - (1.) Heard Sri Pankaj Rai, learned counsel for the appellant.
(2.) The present appeal has been filed by the appellant-Insurance Company challenging the impugned order dated 28.02.2017 passed by the Motor Accident Claims Tribunal/Additional District Judge, Court No. 4, Kanpur Nagar in M.A.C.P. No. 1283 of 2014.
(3.) The submission of the learned counsel for the appellant is that when the FIR has been lodged by the son of the deceased and one of the claimant namely Umesh Kumar Sharma, it is categorically mentioned in the said FIR that the accident has taken place at about 6.30 A.M. when a Wagon-R car bearing registration no. U.P. 78 BQ-9626 came speedily and driven by a girl, hit the father of the complainant-Umesh Kumar Sharma at back side. It is mentioned in the FIR that the deceased was immediately taken for medical treatment at Hailet Hospital, where he has been declared dead. A copy of the first information report is enclosed as annexure-3 to the memo of appeal.;