NATIONAL INSURANCE CO. LTD. Vs. ASHOK KUMAR

JUDGEMENT

(1.) Challenge in the present appeal has been directed against order dtd. 22/9/2015 passed by the Motor Accidents Claims Tribunal, Kurukshetra whereby compensation has been assessed on account of injuries sustained by Ashok Kumar respondent No.1 in a motor vehicular accident that took place on 8/11/2012.

(2.) Counsel for the insurance company would inform that the appeal has been preferred to assail quantum of compensation and findings of the Tribunal on issue No.3 with regard to driving licence.

(3.) It is argued that the Tribunal has allowed loss of future earning qua disability to the tune of Rs.1,17,612.00 by applying multiplier method. It is argued that no findings have been recorded by the Tribunal that disability to the extent of 18% to a particular limb is to be treated as functional disability, therefore, compensation qua loss of future earning assessed by the Tribunal is not well founded and liable to be reduced.