NATIONAL INSURANCE CO. LTD Vs. ASHWATHAMMA

JUDGEMENT

(1.) THIS appeal was admitted for consideration of following substantial question of law:-

(2.) I have heard learned counsel for Insurance Company. The learned counsel for claimant is absent.

(3.) IT is the contention of claimant that deceased was working as a Conductor-cum-Cleaner of insured vehicle, therefore, Insurance Company is liable to pay compensation.