MADHAVI CHINTAMANI Vs. JARLOKSINGH H.SS. TALWAR

JUDGEMENT

(1.) Heard learned counsel appearing for the parties.

(2.) By the present appeal, the appellant/claimant is challenging the order dtd. 12/9/2019 passed by the Motor Accident Claims Tribunal, whereby meagre compensation is granted to the claimant/appellant for the accidental injuries suffered by the claimant. The challenge is on the ground of insufficient compensation and the finding recorded by the Tribunal on the aspect of loss of income on account of disability.

(3.) The brief facts leading to filing of the appeal are as under :