UNITED INDIA INSURANCE COMPANY LTD. Vs. ANITA DEVI

JUDGEMENT

(1.) Appellant impugns award dated 22.06.2020 given by the Motor Accidents Claims Tribunal, whereby the Detailed Action Report has been disposed of and compensation awarded.

(2.) Learned counsel for the appellant submits that since the deceased was an employee of the insured he was not covered under the motor insurance policy in terms of proviso to Section 147 of the Motor Vehicles Act, 1988 (hereinafter referred to as the Act).

(3.) Learned counsel submits that no employee of the insured is covered under a motor insurance policy unless special premium has been paid.