Karnataka High Court
M/S National Insurance Company Ltd vs Sri Mallikarjuna S/O Eshwarappa ... on 22 March, 2011
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
EON REE M/S NA' iN THE HIGH COURT OF KARNATAKA CIRCUIT BENCH AT DHARWAD DATED THIS THE 22%° DAY OF MARCH 201 ae . oS BEFORE oe THE HON'BLE MR.JUSTICE RAM MOHAN REDDY".
M. F. A. No. 558 0F 2006 (WE) MONAL INSURANCE COMPA} wy FD BAL ADGI RK BAGALBKOT >. oo NOW RE Lo 2005 PASSED "NO 64/2004 ON THE & LABUUR OF COMMISSIONER FOR DING COMPENSATION OF RSL 77 35 ftAE Pe ryer AGALACIT, APPELLANT PLCER PPENSTION, CON i "OLLOW! ING:
JUDGMENT --
in this appeal, learned Counsel ror th e anpellan t, insurer of the motor vehicle, su binits t that the due stion ior consideration is over : che: f astening of liability to DAY compensation In res pect, ay cl aims. pr itforth by the imsurecd in the' accide at' nvolving a travtor-trailor, under the Workmen's: Comper dation Act. According to the learned. Counsel, the tration "Bench of this court has anse mh Aga "inst the insurance company im the case of NATIONAL INSURANCE Co. LTD. vs. SRi ~ MARUTHL & OTHERS in MFA Nos. 6556, 6557 "tne matter. nothing survives for consideration in this peal and is accordingly dismissed. iy The amount im deposit is directed to be transmitted to the concerned Workmen's Com pen Commissioner. forthwith.
c/s JUDGE.