MEERA DEVI Vs. JOGINDER SINGH & ORS

JUDGEMENT

(1.) Impugned Award of 13th March, 2014 grants compensation of Rs. 4,09,424/- with interest @ 7.5% per annum to appellant on account of her being handicapped due to the injuries sustained in a vehicular accident on 22nd March, 2012.

(2.) The facts as noticed in the impugned Award are as under:-

(3.) Motor Accident Claims Tribunal (hereinafter to be referred to as "the Tribunal") has relied upon the evidence of Dr. Naresh Chandra who has proved the Disability Certificate, Ex.PW2/A, which reveals that the appellant had suffered 88% permanent physical disability in relation to both the limbs.