Jitendra Chauhan, J. - (1.) THE appellant, National Insurance Company, has filed the present appeal against the Award dated 10.05.2011, passed by the learned Motor Accident Claims Tribunal, Patiala, (for short, 'the Tribunal').
(2.) THE sole submission made by the learned counsel is that the medical bills tendered along with the application for leading additional evidence were wrongly appreciated by the learned Tribunal for fixing the compensation of the Award. He has placed on record certified copy of order dated 2.5.2011 of the learned Tribunal, which is marked as Mark 'A'. From the perusal of the order dated 02.05.2011, whereby the application for leading additional evidence was allowed, it is evident that the learned Tribunal has recorded a specific finding to the effect that there was nothing to suggest that medical bills were tampered with. Furthermore, the learned tribunal recorded that the counsel for the respondent does not want to lead rebuttal to the said additional evidence.
(3.) KEEPING in view the stand taken by the appellant before the learned tribunal, it is not open to the appellant to doubt the veracity of the medical bills, which are duly certified by the concerned doctor. Therefore, no interference is called for in the just and well reasoned Award dated 10.05.2011 of the Tribunal.;