SENIOR MANAGER CLAIMS BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LIMITED Vs. REGISTRAR COURT OF SMALL CAUSES

JUDGEMENT

(1.) The petitioner - Insurance Company is before this Court seeking for the following reliefs:

(2.) The petitioner is in the business of General Insurance and issuing of all kinds of policies of insurance including motor vehicle policies as contemplated under Sec. 147 of the Motor Vehicles Act, 1988 (the 'M.V. Act' for short) as also Workmen's compensation policy.

(3.) In terms of the Act policy issued under Sec. 147 of the M.V. Act, the risk of the employee doing certain jobs, while being employed by the employer in the use of a particular vehicle would also be covered under the policy, recourse to which could be exercised under the Employees Compensation Act, 1923 (the 'ECA Act' for short). The proceedings initiated for recovery of compensation proceedings in MVC/Cr/14/2009 before the Commissioner for Employee Compensation by respondent No.3 herein, wherein the Employee Compensation Commissioner passed an award on 24/6/2013 determining the compensation payable by the petitioner to be Rs.5,16,672.00 with interest at the rate of 10% per annum.