NATIONAL INSURANCE COMPANY LTD Vs. SANJEEV SHERAWAT

JUDGEMENT

(1.) THIS is Cross Appeal to MAC APP.915/2011. There is a delay of 122 days in filing the Appeal. For the reasons as stated in the Application, the delay of 122 days in filing the Appeal is condoned. The Application is allowed. MAC APP.915/2011 and MAC APP1162/2011

(2.) THESE two Appeals arise out of a common judgment dated 25.06.2011 passed in Suit No.80/10/07 whereby a compensation of RS.11,66,718/ - was awarded in favour of Sanjeev Sherawat (First Respondent in MAC APP.915/2011 and the Appellant in MAC APP.1162/2011) for having suffered injuries in a motor accident which occurred on 26.06.2007.

(3.) THE Claims Tribunal on appreciation of evidence found that 60% disability in respect of left lower limb on account of amputation would be treated as 60% functional disability resulting into loss of earning capacity to that extent.