NATIONAL INSURANCE CO LTD Vs. V PRABHU DAS

JUDGEMENT

(1.) THE insurance company has filed the above appeal questioning the order passed by the Deputy commissioner of Labour-I directing the insurance company to pay the compensation jointly and severally with the respondent No. 2. No dispute is raised with regard to the quantum fixed by the learned deputy Commissioner.

(2.) AT the time of admission of appeal the following substantial questions of law have been framed:

(3.) THE above substantial questions of law are modified as follows: whether the Deputy Commissioner of labour is correct in fixing the liability on the insurance company to pay the compensation, though the policy does not cover the claim under the provisions of Workmen's Compensation Act?