NATIONAL INSURANCE COMPANY LIMITED BANGALORE Vs. ANJANAMMA

JUDGEMENT

(1.) This appeal is by the Insurance Company disputing the liability fastened on it though it had issued two Insurance Policies to cover the risk of the owner of a vehicle which was a peculiar carrier on which was installed a drilling unit and the vehicle was being essentially used as a driller.

(2.) It appears the insurance policy had provided coverage to the owner of the vehicle to cover claims put forth not only by the driver as an employee, but also had issued another policy providing group insurance coverage in respect of the employees other than the drivers.

(3.) The facts leading to the claim petition presented by the kith and kin of the deceased driver, who doubled up as a driver-cum-driller and while so working had met with his death due to an accident involving the driller vehicle and the claimants are the mother and younger brother of the deceased as dependents.