RELIANCE GENERAL INSURANCE CO. LTD. REPTD. BY ITS ZONAL SR. MANAGER Vs. SYED HABEEBULLA ALIAS HABEEBULLA AND M/S. CONCORDE HOUSING CORPORATION PVT. LTD. REPTD. BY ITS DIRECTOR

JUDGEMENT

(1.) THOUGH the matter is listed for Orders, by consent of the learned Counsel for the parties to the lis, it is taken up for final hearing, heard and disposed of by this judgment. M/s. Reliance General Insurance Company Limited has filed this appeal challenging the judgment and award in MVC No. 1786/2011 dated 7.7.2012 on the file of the Motor Vehicle Accident Claims Tribunal, Bengalore, whereby the Tribunal has awarded total compensation of Rs. 3,27,400/ - with interest at 6% per annum from the date of the petition till the date of deposit in favour of the first respondent/claimant.

(2.) LEARNED Counsel for the appellant/insurer would contend that the Tribunal is not justified in granting medical expenses in a sum of Rs. 75,000/ - having regard to the admission made by the claimant in his evidence that it has been reimbursed from his employer. It is further argued that the Tribunal was not justified in awarding Rs. 53,400/ - towards loss of future earning as there was no loss of future pay. The award of Rs. 10,000/ - towards repair of motor cycle is not sustainable as per the IMV report. The compensation awarded towards pain and suffering and loss of amenities is excessive.

(3.) I have carefully considered the arguments of the learned Counsel made at the Bar and perused the materials placed on record.