ORIENTAL INSURANCE CO LTD Vs. GADI LINGAPPA

JUDGEMENT

(1.) THESE appeals are by the insurer of the offending vehicle challenging the award made by the Commissioner for Workmen's Compensation on the ground of liability.

(2.) WITH the consent of the learned counsel appearing for the parties, appeals are heard, admitted and disposed of finally. 6

(3.) THE learned counsel for the appellant- insurance company submits that claimants having travelled in the offending tractor trailer as coolies, their risk is not covered and the insurer is not liable to indemnify the owner of the vehicle and to pay compensation to the claimants.