HARI KRISHAN Vs. KAMLA DEVI AND ANR.

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) APPELLANT sustained injuries in a vehicular accident, which resulted in permanent disability, to the extent of 45%, in respect of one of the lower limbs. He applied for award of compensation, under the Motor Vehicles Act. Learned Motor Accident Claims Tribunal has awarded a sum of Rs. 36,200/ -, together with interest at the rate of 7% per annum, by way of compensation.

(3.) APPELLANT is an agriculturist. His income has been assessed at Rs. 4,000/ - per month. His incapacity to earn, on account of permanent disability of 45% due to one of the lower limbs, has been assessed at 25%.