PRAVEEN Vs. RAJ KUMAR

JUDGEMENT

(1.) THIS F. A. O. arises out of an award/judgment dated 9. 2. 2001 passed by the learned Presiding Officer, motor Accidents Claims Tribunal, Jind in m. A. C. T. Case No. 63 of 1998, awarding a sum of Rs. 2,58,000 with interest at the rate of 12 per cent per annum in an injury case, where the claimant lady being a young teacher of 25 years suffered 20 per cent disability on account of multiple fractures including fracture on the left humerus shaft, fracture of left clavicle, fracture of vertebrae, fracture of spine (L1), fracture of right foot and right shoulder.

(2.) THIS matter was referred to the High court Lok Adalat but it appears that the insurance company did not come forward to settle the matter with the claimant. Hence, this matter is again placed before us.

(3.) WE have considered the submissions and perused the judgment.