UNITED INDIA INSURANCE COMPANY Vs. NIRUBEN SURESHBHAI AAHIR

JUDGEMENT

(1.) By way of the present petition filed under Articles 14, 226 and 227 of the Constitution of India, the petitioner - United India Insurance Company Ltd. has challenged an order dated 11.08.2017 passed by the learned Labour Judge, Labour Court No. 2, Bharuch below application at Exh. 7 in Workman Compensation (Fatal) Application No. 9 of 2016, by which, the application submitted by the present respondent No.3 - employer company to join the present petitioner as party- respondent No.2 in Workman Compensation (Fatal) Application No. 9 of 2016 has been allowed.

(2.) Brief facts arise from the record are as under:

(3.) Mr.Maulik Shelat, learned advocate appearing for the petitioner, would submit that the learned Labour Court has committed grave error in impleading the petitioner as party- respondent No.2 in Workman Compensation (Fatal) Application No. 9 of 2016. He would submit that the policy does not cover the risk under the provisions of the Employees Compensation Act, 1923. He would further submit that the learned Labour Court has committed grave error in appreciating the exceptions referred in the policy itself.