UNITED INDIA INSURANCE CO LTD Vs. ELKACHENU KISTAMMA

JUDGEMENT

(1.) The insurer, namely, United India Insurance Company Limited questioning award, dated 16.07.2009, passed by the Commissioner for Workmen's Compensation cum Assistant Commissioner of Labour-I, Hyderabad, in W.C. No. 16 of 2007, dated 16.07.2009, filed this appeal.

(2.) By the impugned award, the Commissioner awarded total compensation of Rs. 4,17,586/- to the claimants/Respondents 1 and 2 for death of the deceased, who died during the course of employment of the third Respondent as driver in his rice mill. There is no dispute regarding factum of the accident in which the deceased died. There is also no dispute that the deceased was in employment of the third Respondent and the accident took place while the deceased was in employment as driver in rice mill of the third Respondent. The Appellant/insurance company contends that the accident is not covered by the insurance policy issued to the third Respondent.

(3.) Brief facts resulting in death of the deceased may be noticed.