BRANCH MANAGER NATIONAL INSURANCE CO LTD Vs. RAMALINGEGOWDA

JUDGEMENT

(1.) Second Respondent in WCA/NF-765/2001 on the file of Commissioner for Workmen's Compensation, Mandya, has come up in this appeal challenging the order so far as it pertains to saddling the liability on the Insurance Company to pay the compensation.

(2.) Brief facts leading to this appeal are as under:

(3.) In the proceedings before the Commissioner for Workmen's Compensation, on recording of evidence and after hearing the parties, the Commissioner proceeded to allow the Claim Petition awarding compensation to claimant in a sum of Rs. 1,69,189/- payable with interest at 12% from the thirtieth date of accident till the date of deposit of entire amount. While passing the order, liability to pay the compensation is fastened on the owner and as well as on Insurance Company. Appellant being aggrieved by the order so far as it pertains to the liability to pay the compensation, has come up in this appeal on the ground that first Respondent before the Commissioner has taken the motor vehicle policy coverage for the Mitsubishi tractor bearing No. ADE AV 9433099 and Chasi bearing No. 946115. The coverage was also issued to the trailer.