UNITED INDIA INSURANCE CO LTD BELLARY BRANCH REP BY ITS DIVISIONAL MANAGER S K CHOUDHARY Vs. VEERANJANEYALU

JUDGEMENT

(1.) The United India Insurance Company Limited has filed this appeal challenging the judgment and order dated 23-01-2008 made in CWC:WCA:CR:NO.152/2003 passed by the Labour Officer and Commissioner for Workmen's Compensation, sub-Division-1, Bellary (hereinafter referred to as 'the WCC' for short) fastening the liability on the appellant to compensate the claimant.

(2.) The main contention of the appellant is that as on the date of accident, the driver of the passenger auto rickshaw was not holding the valid and effective driving license to drive the passenger auto, on the other hand, he was holding the Learners' License and he cannot drive the passenger auto along with the passenger. Hence, the order passed by the WCC fastening the liability on the appellant-Insurance Company is contrary to law.

(3.) The facts of the case leading to filing of this appeal are as follows: