BRANCH MANAGER, ORIENTAL INSURANCE COMPANY LIMITED Vs. KANAGARAJ

JUDGEMENT

(1.) Heard the learned counsel appearing for both sides and perused the records carefully.

(2.) It is a case of injury. The manner of the accident is not in dispute. The Tribunal has awarded a sum of Rs. 1,86,903/- as total compensation to the injured. The appellant / Insurance Company has filed this appeal questioning the quantum .

(3.) The learned counsel for the appellant / Insurance Company would submit that based on the medical bills viz., Ex.A4 and A5 submitted by the injured, the Tribunal has awarded a sum of Rs. 65,4030 towards medical expenses, but PW3 - Dr.M.Chidambaram has clearly stated in his evidence that the claimant has spent only a sum of Rs. 15,000/- and the balance amount has been paid by the Star Health Insurance Company Limited and therefore, the Tribunal ought to have awarded only a sum of Rs. 15,000/- towards medical expenses. Thus, he prayed to reduce the award amount.