KHUSHI Vs. DAYAL SINGH

JUDGEMENT

(1.) The present appeal has been filed against the award dated 08.05.2010 passed by Motor Accidents Claims Tribunal, Rohtak (hereinafter referred to as the 'Tribunal').

(2.) The present appeal involves an issue of assessing compensation where a girl, who was 7 years, met with an accident, resulting into deformity of her right toes and crushed right foot. The untoward incident resulted in 15% permanent disability and 5% temporary disability.

(3.) The claim petition was filed under section 166 of the Motor Vehicles Act, 1988 (for short, 'the Act').