UNITED INDIA INSURANCE CO. LTD Vs. P. KONDARAJULU

JUDGEMENT

(1.) The present Civil Miscellaneous Appeal is filed aggrieved by the order dtd. 18/3/2015 in W.C.No.5 of 2012 of the Commissioner for Employees' Compensation and Assistant Commissioner of Labour, Kakinada (hereinafter called, 'the Commissioner for Employees' Compensation).

(2.) The facts of the case are as follows:

(3.) The 1stopposite party-M/s. Lal Constructions Company, who is the 3rd respondent herein, filed counter and contended that it was given sub- contract to M/s. Koundinyasa Constructions Company Private Limited and the said M/s. Koundinyasa Constructions Company Private Limited has obtained insurance policy, which is in force from 30/1/2006 to 29/1/2007 and the said M/s. Koundinyasa Constructions Company Private Limited has addressed a letter to change the insurance policy in the name of M/s. Lal Constructions Company and the said letter was marked as Ex.R8. The insurance policy covers 8 workmen, 3 semi-skilled, 3 un-skilled and 2 skilled workers. Basing upon the application made by the M/s. Koundinyasa Constructions Company Private Limited, the insurance policy was transferred in favour of the M/s. Lal Constructions Company on 7/9/2006 by the 2nd opposite party, i.e., the appellant herein. Therefore, the 1st opposite party-M/s. Lal Constructions Company pleads that the insurance policy was transferred and therefore, the 2nd opposite party-Insurance Company, who is the appellant herein, is liable to indemnify to claimants or to pay compensation to the claimants.