SUNITA DEVI Vs. SHAMBHU PRASAD KESHRI

JUDGEMENT

(1.) The claimant is in appeal for enhancement of compensation awarded under Sec. 166 of the Motor Vehicle Act in Claim Case No. 43 of 2009 for the permanent disability suffered by her in a motor vehicle accident.

(2.) The finding of fact recorded by learned Tribunal with regard to factum of accident in which the claimant had suffered injury, resulting in her permanent disability is not under challenge in the instant appeal.

(3.) The claimant has preferred this appeal for enhancement of compensation mainly on the ground that the claimant had suffered permanent physical disablement to the extent 70% as held by the Medical Board in the disability certificate (Ext.12). However, learned Tribunal has awarded a functional disability to the extent of 60% only.