NATIONAL INSURANCE CO LTD Vs. SUGIA DEVI

JUDGEMENT

(1.) We have heard learned Counsel for the Appellant-Insurance Company. The workman who was an employee of another employer, was requisitioned for election duty by the Government. During the period of his deployment on election duty, the workman went for a bath in a nearby pond, and drowned.

(2.) The Appellant-Insurance Company along with three other Insurance Companies had insured all workmen deployed by the Government for election duty. During such deployment period, the liability of the insurance was to the extent of Rs. 10,00,000/- in case of accidental death of a civilian employee. The workman was a civilian employee.

(3.) The claim has been decreed under the Workmen Compensation Act and the liability has been fastened upon the Appellant-Company.