UNITED INDIA INSURANCE COMPANY LIMITED GULBARGA Vs. HANAMANTHAPPA

JUDGEMENT

(1.) ALL the appeals arise out of the same accident R. 2 is the owner of the tractor-trailer owning agricultural land. The employees of R. 2 working in the agricultural land were returning in the tractor to the village from the land. In the course of journey, the accident took place resulting in death of two inmates and personal injuries to four persons. The legal representatives of the deceased have filed MVC 174/00 and MVC 175/00. MVC 176/00 and MVC 175/00 MVC 176/00 to MVC 179/00, are filed by the injured seeking compensation for the personal injuries. The appellant-insurer has taken the plea that the inmates are the unauthorized passengers in the tractor trailer and that the insurer does not incur any legal liability to pay compensation. It is said that the policy is an Act policy.

(2.) THE Tribunal rejected the contention of the insurer and directed the insurer to pay the compensation. Hence the appeals.

(3.) THE facts and evidence disclose that the inmates of the tractor trailer were the employees of R. 2 but not employed in connection with the motor vehicle. The provision of Section 147 of the MV Act insists compulsory coverage of insurance, for the employees under the W. C. Act.