UNITED INDIA INSURANCE CO. LTD., DIVISIONAL OFFICE, ENKAY COMPLEX HUBLI, Vs. MALLESHAPPA S/O MAHADEVAPPA ASUNDI

JUDGEMENT

(1.) Appellant - United India Insurance Company Ltd. has filed this appeal challenging the judgment and order dated 6th March, 2008 made in No. CWC:WCA.NF. 179/2006 by the Labour Officer and Commissioner for Workmen's Compensation, Haveri (hereinafter referred to as 'WCC') fastening the liability on them to compensate the claimant.

(2.) Parties are referred to as before the WCC:

(3.) In response to the notice issued by the WCC, the 1st respondent - owner of the vehicle entered appearance and filed written statement admitting that the claimant was working as a driver of the tractor and trailer belonging to the 1st respondent. He was paying salary of Rs. 3,500/- p.m. During the course and out of employment, claimant sustained injuries in the road traffic accident that occurred on 30.8.2005.