RELIANCE GENERAL INSURANCE COMPANY LIMITED Vs. MANISH

JUDGEMENT

(1.) This appeal has been filed under Sec. 173 of the Motor Vehicle Act, 1988 by the appellant-Insurance Company challenging the award passed by the Motor Accident Claim Tribunal, Sambhar Lake, Jaipur in claim case No.136/2012, whereby award of Rs.17,72,138.00 has been passed along-with interest.

(2.) Learned counsel for the appellant submitted that the Tribunal while considering the permanent disability of 75% of the injured-respondent, did not proceed in a right manner as no Doctor was examined to prove that the claimant had suffered disablement of 75%.

(3.) Learned counsel for the appellant submitted that the disablement shown in the Permanent Disability Certificate also did not indicate that the claimant had lost earning capacity by 75%.