(1.) Challenging the award of compensation made in W.C.No.670 of 2005 dated 30.07.2010 on the file of the Commissioner for Workmen Compensation (Deputy Commissioner of Labour), Salem, the National Insurance Company Limited has preferred this appeal.
(2.) The Insurance Company has filed the above appeal on the following questions of law:-
(3.) The claimant was working as a conductor in a school bus. On 14.07.2004 when he was instructed to look at the back of the bus for reversing, he fell down and the wheels of the bus ran over his legs and sustained injuries. FIR was registered on the statement given by the claimant at the hospital on 17.07.2004. The Motor Vehicle Inspector inspected the vehicle on 21.07.2004 and gave his report. On the basis of the injuries sustained by the claimant, he has preferred the petition for claiming compensation of Rs.5 lakhs. The first respondent has admitted the employment of the claimant and the accident. The second respondent denied his liability to pay compensation. According to the Insurance Company, the authority, after considering their elaborate oral and documentary evidence, has erroneously held that the claimant without valid conductor licence is entitled to compensation and the Insurance Company is liable to pay the same by the Insuring the Insurance Policy.