ORIENTAL INSURANCE CO. LTD. Vs. S. HANUMANTHAPPA

JUDGEMENT

(1.) This appeal is filed under Sec. -173(1), of the Motor Vehicles Act, 1988 (hereinafter referred to as 'MV Act' for brevity) by the appellant/insurance company, challenging the judgment and award dtd. 22/3/2013, passed in MVC No.3314/2009, on the file of Special XI Additional Judge and MACT, at Bangalore (SCCH-12) (hereinafter referred to as 'the Tribunal' for brevity).

(2.) The accident occurred, the injuries sustained and the liability of the insurance company are not in dispute.

(3.) The question to be considered in this appeal is whether once the claimant has got reimbursement of the medical expenses under the Mediclaim Policy, can be awarded once again under the medical expenses and hospitalisation charges, while determining compensation under the MV Act.