NATIONAL INSURANCE COMPANY LTD Vs. ANIL

JUDGEMENT

(1.) These two appeals are by the insurer challenging the award passed by the Commissioner for Workmen's awarding compensation of Rs. 1,57,572/- and Rs. 1,72,992/- in Claim Nos. 86 and 86 of 2006, respectively, on the ground that the award passed by the Commissioner for Workmen's Compensation to two of the employees who sustained injuries while removing the cylinders due to fire mischief and that has been challenged.

(2.) According to the submission of the Learned Counsel for the insurer the award so passed under the head fidelity guarantee for four employees for which premium is collected is not attracted in the case on hand and there is no separate premium being paid towards the employment injuries. Accordingly sought for setting aside the award passed stating that insurer is liable to pay compensation for the above act.

(3.) Heard the arguments of the Counsel for the respective parties.