UNITED INDIA INSURANCE COMPANY Vs. KAMLESH

JUDGEMENT

(1.) The instant civil misc. appeal has been filed by the appellant-Insurance Company under Sec. 30 (a) of the Workmen's Compensation Act, 1923 [for short 'the Act of 1923] claiming the following reliefs:

(2.) At the outset, learned counsel for the respondents has placed reliance upon the judgment delivered by the Hon'ble Apex Court in the case of North East Karnataka Road Transport Corporation v. Smt. Sujatha, reported in 2019 (11) SCC 514, wherein the Hon'ble Apex Court has held that the appeal filed by the appellant-Insurance Company is liable to be dismissed if no substantial question of law is involved therein. The Hon'ble Apex Court has held in Para Nos. 9 and 10 as under:-

(3.) Learned counsel appearing for the appellant-Insurance Company submits that the workman/labour was not covered under the policy, hence, Insurance company is not liable to make the payment of compensation to the claimants.