S G PANDU Vs. UNITED INDIA INSURANCE

JUDGEMENT

(1.) THE point which arises for consideration in this writ petition is, whether the petitioner who is an employee, can claim compensation by filing claim petition under section 166 of the Motor Vehicles Act, 1988 (hereinafter referred to as the M. V. Act) from the respondent, on account of the injury suffered by him during the course of employment, when he has availed the benefits under the provisions of the Employees State insurance Act, 1948 (hereinafter referred to as ESI Act) ?

(2.) FACTUAL MATRIX :

(3.) CONTENTIONS ;