NATIONAL INSURANCE COMPANY LIMITED Vs. VELPULA RAJESWARI

JUDGEMENT

(1.) This appeal is filed by the National Insurance Company Limited against the order of the Commissioner for Workmen 's Compensation and Assistant Commissioner of Labour, Karimnagar, in W.C.No.4 of 2006 dtd. 27/1/2007.

(2.) The appellant would mainly contend that the Assistant Commissioner failed to consider their contention that the insurance policy does not cover the risk of the cleaner as there is no separate payment of premium for covering the risk of the cleaner of the vehicle. The appellant would further argued that the award of the Assistant Commissioner is contrary to the judgement of the Apex Court in RAMASHRAY SINGH V/s. NEW INDIA ASSURANCE COMPANY LIMITED 2000 (3) ACJ 1550 (SC), and therefore, prayed this Court to set aside the order in W.C.4 of 2006.

(3.) The said issue was raised before the Assistant Commissioner and he discussed the same at length and held that the insurance company is liable to pay the compensation. The relevant portion of the same is extracted below for the sake of convenience.