ORIENTAL INSURANCE CO.LTD. Vs. YAMINI

JUDGEMENT

(1.) By way of this appeal, Oriental Insurance Company has challenged the judgment and order dtd. 21/4/1997 passed by Workmen's Compensation Commissioner, Sahjahanpur in Case No.WCA 6 of 1996 awarding compensation of Rs.1,60,559.00 with interest at the rate of 12% in favour of claimants-respondent.

(2.) The deceased was an employee on the vehicle insured with appellant-insurance company and, therefore, the insurance company was not liable to make payment. Hence, the insurance company sadled with the liability. The deceased according to the claimants was a cleaner with respondent no.1 being the owner of the Jeep Number UP-27/5269 which was insured with the appellant.

(3.) On 22/1/1995 at about 9:30 a.m. the vehicle met with an accident and the truck dashed the jeep from behind causing death of the deceased-Dharmendra Singh @ Pappu.