NATIONAL INSURANCE CO LTD Vs. P MEENA

JUDGEMENT

(1.) Aggrieved by the order passed by the learned Deputy Commissioner of Labour-II, Workmen's Compensation Court-II. Chennai in W.C. No. 266 of 2005 dated 20.3.2006, the appellant Insurance Company questioning the liability to pay the amount has come forward with this appeal.

(2.) The respondents, parents of the deceased, filed the claim petition seeking compensation of a sum of Rs. 9,00,000.

(3.) The deceased was working as a driver in a maxicab van bearing registration No. TN 04-K 5785 belonging to Narasingaraj, respondent No. 3, being covered by the insurance policy issued by the appellant National Insurance Co. Ltd. The respondent No. 3 had purchased the vehicle from Venkata Rao, respondent No. 4. Though R.C. has been transferred in the name of respondent No. 3, the policy has not been transferred in his name. Therefore, the claimant-parents of the deceased have impleaded both the original owner, respondent No. 4 herein, and the present owner. Deceased met with an accident when he was driving the vehicle from Puducherry to Chennai. Since the deceased suffered fatal injuries in the course of employment under Narasingaraj, respondent No. 3, and as the policy stood in the name of the original owner, respondent No. 4, the claimants have claimed the compensation from both the respondents.