- (1.) Appellant has preferred the present appeal under Section 173 of the Motor Vehicles Act, 1988 claiming the following relief:- "It is, therefore, most humbly and respectfully prayed that this appeal may kindly be allowed and the impugned judgment and award passed by the learned Motor Accident Claims Tribunal, Bali ma kindly be modified as prayed for and the claim petition of the claimant - appellant be ordered to be allowed as a whole and interest be awarded at the rate of 18% per annum from the date of the claim petition. "
(2.) Learned counsel for the appellant submits that the permanent disability, as per the disability certificate, has to be computed as 27.5%.
(3.) Learned counsel for the appellant further submits that after taking the disability, the guidelines issued by Rajasthan State Legal Services Authority, may be applied.;