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Supreme Court: Loss of Right Leg Constitutes 100% Functional Disability for a Mason - (24 Jun 2026)

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Supreme Court held that a mason who lost his right leg above the knee suffers 100% functional disability, stressing that compensation in motor accident cases must reflect the injury’s impact on earning capacity and livelihood, not merely the percentage of physical disability.

Tags : RIGHT LEG; FUNCTIONAL DISABILITY; MASON  

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