UNITED INDIA INSURANCE CO. LTD., P.J. EXTENSION, AKKAMAHADEVI ROAD DAVANAGERE. REP. BY ITS DIVISIONAL MANAGER Vs. SMT. LALITHAMMA

JUDGEMENT

(1.) IN this appeal filed by the insurance company, following substantial questions of law are raised:

(2.) THE learned counsel for appellant would submit that at the time of accident, the insured vehicle viz., Tractor Trailer bearing No. KA -17/TA 4060 -4061 was being used for transporting s and to the land of one Marikunte Pampanna. Therefore, the Tractor Trailor was being used for other than agricultural purpose of the insured. In the circumstances, the insurance company is not liable to pay compensation. In order to substantiate this contention, the learned counsel for insurance company has relied on the first information lodged by the second claimant (son of the deceased)

(3.) THE deceased was aged about 48 years and he was a Loader by occupation. The Commissioner for Workmen's Compensation has determined the wages of deceased at Rs. 3,000/ - per month, which cannot be termed as excessive. There are no grounds to interfere with the impugned award. The appeal is accordingly dismissed.