Gujarat HC: Not All Injuries Reduce Earning Capacity; Functional Disability Must Be Assessed - (23 Dec 2025)
MOTOR VEHICLES
Gujarat High Court held that not all injuries lead to loss of earning capacity and functional disability must be assessed for compensation, noting that the tribunal had mechanically accepted a 47% disability certificate, contrary to a medical board's 27% assessment.
Tags : INJURIES EARNING CAPACITY DISABILITY
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