UNITED INDIA INSURANCE CO LTD Vs. MANJUNATH

JUDGEMENT

(1.) The appeal under Section 30 of the Workmen's Compensation Act, 1923 (for short, 'the Act') is by neither the employer nor the employee, but the insurer who had provided cover to the employer.

(2.) The insurer had raised objection for settling the claim by reimbursing the amount payable by the insured on the ground that the claim was not by legal heirs of an employee of the insured; that this stand had been supported by the very insured. There were other objections raised.

(3.) The Commissioner examined the rival versions as the applicants, insisted for compensation to be paid in view of the death of their breadwinner and admittedly while working in the estate of the insured and while carrying out the act of cutting down the trees which had been grown on the estate of the insured.