UNITED INDIA INSURANCE CO., LTD. Vs. RAHAMATBI

JUDGEMENT

(1.) These three appeals are filed by the Insurance Company challenging the liability in respect of award passed in CWA/F/24+25+64/2009 dtd. 30/3/2011 on the file of Labour Officer, Commissioner for Workmen's Compensation, Gadag District, Gadag (for short, 'Commissioner').

(2.) Factual matrix of the case of the claimants who are claiming compensation as legal representatives of three deceased persons is that all the deceased persons were travelling in a tipper bearing Reg.No.KA-26/5901 belonging to respondent No.1-insured with appellant herein. One Prameshwarappa Betageri gave statement before the Mundaragi police stating that 15-20 persons were being carried in the said vehicle and after completing their road construction work near Kookanur accident took place.

(3.) The claimants in order to substantiate their claim, examined PWs.1 to 3 in respective claim petitions. On the other hand, appellant-Insurance Company examined one witness as RW.1 and got marked document as Ex.R.1-copy of policy. The Commissioner after considering both the oral and documentary evidence on record, allowed the claim petitions by awarding compensation. Hence, Insurance Company has prayed in all these appeals to set aside the judgement and award passed by the Commissioner.