DIVISIONAL MANAGER Vs. SAALIBAI

JUDGEMENT

(1.) These two appeals are arising out of judgment and award dtd. 17/1/2018 in MVC.No.1039/2016.

(2.) While MFA.No.200789/2018 is filed by the Insurance company seeking reduction of compensation, MFA.No.201966/2018 is filed by the petitioner for enhancement of compensation.

(3.) Since respondent No.2 - Insurance company has raised objections regarding admissibility of medical bill for a sum of Rs.1,71,300.00 which is marked as Bill No.1 of Ex.P13, before this Court, petitioner has filed I.A.No.1/2021 under Order 41 Rule 27 r/w/s 151 C.P.C, with a prayer to permit petitioner to produce the additional documents. Along with the said application, petitioner has produced the original bill claiming that through the same she has paid a sum of Rs.1,71,300.00 to the United Hospital, where she took treatment.