UNITED INDIA INSURANCE COMPANY LIMITED, REPRESENTED BY THE MANAGER Vs. SHRI. SRINIVASA REDDY AND SHRI. D. FERNANDEZ

JUDGEMENT

(1.) THESE two appeals are directed against the judgment and award in MVC. No. 6843/2006 dated 07.07.2008 on the file of the Motor Accidents Claims Tribunal, Bangalore, whereby the Court below has awarded a total compensation of Rs. 5,35,000/ - with interest 6% from the date of petition till the date of deposit, in favour of the claimant. The insurer of the offending vehicle has filed MFA No. 3057/2009 contending that the award of compensation towards medical expenses to the tune of Rs. 2,09,000/ - is excessive. The connected appeal MFA No. 1766/2011 was filed by the claimant seeking enhancement of compensation.

(2.) I have the learned counsel for the parties.

(3.) ON the other hand, learned counsel appearing for the insurance company submits that the award of Rs. 2,09,000/ - towards medical expenses is not supported by medical bills. The Court below has taken into account the advance paid to the hospital as also the provisional bills. It has awarded a sum of Rs. 1,05,000/ - in excess towards medical expenses.