(1.) These appeals under S.30 of the Workmen's Compensation Act, 1923 have been referred to the larger Bench in view of the conflicting views expressed ia Beach decisions of this Court on the scope of S.14 of the Act.
(2.) The question raised is whether in adjudicating the claim of a dependant of a workman who died as a result of a motor accident, the Workmen's Compensation Commissioner can direct the insurer to pay the amount awarded as compensation. The appellants contend that the Workmen's Compensation Commissioner has no jurisdiction or authority to pass an award against the Insurance Company and the only occasion a liability can be fixed on the insurer by the Commissioner is when the conditions contemplated by S.14 of the Act exist.
(3.) In New India Assurance Company Ltd. v. Parameswari Amma, ILR 1976 (1) Ker. 237 , this Court, in considering the legality of the direction by the Commissioner that the insured is entitled to be indemnified by the insurer to the full amount of compensation, said:
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN