UNITED INDIA INSURANCE COMPANY LTD Vs. K ANJALAI

JUDGEMENT

(1.) Challenging the liability to pay the compensation, the Insurance Company has come up before this Court with this Civil Miscellaneous Appeal.

(2.) The case of the claimants is that their son was working as a Driver under the 1st respondent. Since his employer was supposed to go to Pondicherry in the early morning on 20.04.1997, he instructed the deceased to go over to his work place on 19.04.1997 itself. Accordingly, the deceased has gone for duty and when he went out for the purpose of purchasing brake oil for the vehicle bearing Registration No.TN-09-F-9685, he met with an accident and died due to the injuries. The claimants laid a claim petition on the death of their son.

(3.) The Insurance Company denied the claim on all aspects and the 1st respondent/employer remained ex-parte.