ORIENTAL INSURANCE COMPANY Vs. CHANDRAKALA RAMESH SONUNE

JUDGEMENT

(1.) In W.C.A. (F) Case No. 7 of 2008, the Commissioner for Workmen's Compensation/Labour Court at Buldhana, has by its judgment and order dated 19.03.2013 held the appellant Insurance Company jointly and severally liable along with the respondent No.6, the owner of the vehicle, and the employer to pay amount of compensation of Rs.3,45,040/ to the applicants/claimants who are the dependents of the deceased Ramesh Sukhdeo Sonune, who died in the accident on 27.12.2007. The Insurance Company is before this Court challenging the judgment and order to the extent it holds the appellant Insurance Company liable to pay the amount of compensation.

(2.) On 07.04.2015, this Court condoned the delay and issued notice for final disposal of the matter on the question of jurisdiction of the labour Court to hold the appellant Insurance Company liable to pay the compensation.

(3.) In paragraph 20, the Labour Court has recorded the reasons for holding the appellantInsurance Company liable to pay the compensation. Hence, the said paragraph is reproduced below.