- (1.) This is an application for stay made in aid on an appeal by the insurance company from an award made in a Motor Accidents Claim.
(2.) The accident occurred in 2000. It resulted in 60% permanent partial disablement. The qualified medical practitioner who examined the victim two years after the accident confirmed his disablement and the problems which had persisted.
(3.) The certificate of the doctor runs into a long list of head and rib injuries mentioning loss of memory vertigo etc.;