UNITED INDIA INSURANCE CO LTD Vs. UMADEVI

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) THE appellant-insurance company has called in question, the order passed by the commissioner for Workmen's Compensation allowing the claim petition filed by the respondents in respect of the death of one dhananjaya alias Jayanna in a road accident. The Commissioner after examining the material on record awarded a sum of Rs. 2,03,850/-as compensation and fixed the liability on the appellant -insurance company. The grievance of the appellant is that the deceased was neither a cleaner nor a conductor in the bus in question and there is absolutely no evidence placed to the effect that the deceased was a conductor, and in that capacity, he was going in the bus.

(3.) LEARNED counsel for the respondents contended that the deceased was. in fact, a conductor in the bus and therefore, the impugned order does not require any interference.