(1.) By way of the present appeal filed under Sec. 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as the 'Act'), the appellant has sought modification of judgment dtd. 5/8/2013 passed by the learned ADJ-cum-PO, MACT, Rohini Courts, Delhi in MACT No. 418/13/08. FACTS OF THE CASE
(2.) For the sake of felicity, brief facts, as noted by the Tribunal, are reproduced hereinbelow:-
(3.) After the accident took place, the appellant was assessed at Dr. Ram Manohar Lohia Hospital, New Delhi by a Medical Board. In the 'Certificate for the Persons with Disabilities' issued on 8/7/2009, he was opined to be a case of head injury with right hemiparesis. It was further opined that the appellant was physically disabled/speech disabled, he had suffered 60% permanent (physical/speech) impairment in relation to his body and, his condition was not likely to improve. Re-assessment was not recommended.