UNITED INDIA INSURANCE CO LTD Vs. PALANNA

JUDGEMENT

(1.) The 2nd Respondent insurance company in CR. No. 152/2005 on the file of Commissioner for Workmen's Compensation, Davanagere has come up in this appeal challenging the order dated 29.8.2006 passed in the aforesaid proceedings.

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

(3.) In the said proceedings 1st Respondent owner of tractor trailer appeared and filed statement of objections admitting the relationship of employer and employee between himself and claimant and the accident having taken place as stated by claimant in the claim petition. However, 2nd Respondent insurance company did not accept the accident as stated by claimant and also denied the relationship of employee and employer between claimant and 1st Respondent.