NEW INDIA ASSURANCE CO LTD Vs. ARUNACHALAM

JUDGEMENT

(1.) THIS matter arises under the Workmen's Compensation act. The insurance company, the opposite party No. 3 before the Commissioner, is on appeal against the order of the Commissioner for Workmen's Compensation, wherein they figured as opposite party No. 3.

(2.) IT is stated that the applicant's son was a security personnel selected by the security and Detective Bureau Ltd. , the opposite party No. 2 in the proceedings before the Commissioner and now the respondent No. 3 before this court.

(3.) IT is stated that deceased Anandhavelu was appointed by the opposite party no. 1, the respondent No. 2 before this court through the respondent No. 3 herein. At the time of death, he was 22 years old. On 13. 11. 1994, while Anandhavelu was working in the second shift, he died in the course of his employment. The opposite party No. 1, the principal employer and the opposite party No. 2, the contractor, were liable to pay the compensation. Since the appellant herein was directed to indemnify the loss to the opposite party No. 1, the respondent No. 2 herein, the appellant has approached this court under the provisions of the Workmen's Compensation Act.