NATIONAL INSURANCE CO LTD Vs. RANGAPPA

JUDGEMENT

(1.) The 3rd Respondent in WCA.NF. 114/2002 on the file of Commissioner for Workmen's Compensation, Chickmagalur has filed this appeal challenging the order dated 13.1.2009 awarding compensation to claimant in a sum of Rs. 1,21,996/-payable with interest at 12% from 30th day of order till date of deposit of entire amount.

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

(3.) In the said proceedings 1st Respondent filed statement of objections wherein he denied relationship of employee and employer between claimant and himself. He admits that 2nd Respondent owner of adjacent estate is also owner of aforesaid tractor trailer which is insured with 3rd Respondent. He specifically denied accident as stated by claimant as also relationship. Further, he stated that if any liability is fixed for payment of compensation, owner of tractor trailer, 2nd Respondent and its insurer, 3rd Respondent are liable to pay the same.