FAKRIDIN @ FAJAR Vs. BILLU GUPTA AND OTHERS

JUDGEMENT

(1.) The present appeal is against the award dated 20.12.2010 passed by the Motor Accidents Claims Tribunal, Palwal (for short 'the Tribunal').

(2.) In a motor vehicular accident that occurred on 1.4.2006 Fakridin @ Fajar suffered injuries. As a result of the accident, there was 25% permanent disability. The certificate was exhibited as Ex.P1.

(3.) Learned counsel for the appellant states that the said certificate was not considered as Doctor could not be examined. His further argument is that though there is 25% disability but actually functional disability is much more.