NEW INDIA ASSURANCE COMPANY LTD Vs. JAREENA ANSARI

JUDGEMENT

(1.) Heard Mr. M.K. Goyal, Advocate, for appellant and Mr. M.C. Kandpal, Sr. Advocate assisted by Mr. S.S. Chaudhary, Advocate for respondents. This appeal is directed against the judgment and order dated 2.8.2007 passed by Workmen's Compensation Commissioner/Assistant Labour Commissioner Kumaun Region, District Nainital in W.C.A. No. 36 of 2005 Smt. Jareena Ansari v. Mohd. Matloob and others.

(2.) This appeal was got admitted on the following substantial question of law:--

(3.) The sole question which is to be decided in this appeal is whether without transfer of policy in the name of subsequent owner of the vehicle the Insurance Company is liable to indemnify the compensation in case of an employee, i.e., the driver in the case at hand.