MASTER MALLIKARJUN Vs. DIVISIONAL MANAGER, THE NATIONAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) Leave granted.

(2.) What is the just and fair compensation to be awarded to a child, who suffered disability in a motor accident, is the main point arising for consideration in this case.

(3.) Appellant at the age of 12 years was hit by a motorcycle on 05.06.2006. He suffered the following injuries: -