Karnataka High Court
The New India Assurance Company Limited vs Smt Manjulamma on 11 July, 2011
Author: A.N.Venugopala Gowda
Bench: A.N.Venugopala Gowda
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5«~ insurance Company fiked statement cf objections and denied the gaetitiers everments and Cehtested the 3, The 6" eetitiener deposed Eh M claim; threugh whom E><s.A~: to A~8v'J§%}'e're'merk:5¢iA§V:"
1 ta A-5 are the eeiice records reketéeglite.»the.»';::_eAr:id\.ehf*:14§t}.ha"
questien. EX.A'7 is the Wthe insurance comfieny, its eijtherieetf 'r;e'§§%e'sehtai:h/'e"'d'é;30sed; through whom the insu extract and the marked as E><s.R--~1 to ef the evidence oh record, i$iiz3'v§;ed the ciaim Detétioh and pegged" the Compensation payeb§e_ at i"i2";<3%5~AAe;»§tiis"'»'interest, B.C.Seetharama Rae, §eamed eounsefi e§:e»ee_§é_:hgvV4fe.§_ fie'-'igeepetiaht, eentended than the appeitaht '_.ha:i ""--:c:es;;'e'ree:§' the offending trecteratraiier under W 5."'--£fi'%'3ce§.ianee.us 3: Speeiei Tyee ef vehéciee Peéicyg which em e.:ée:V"ee<}er the risk ef eey ether eereee ether thee the VT'.:'_4"'e»:--i--s§er emf ihe evidence ef Rfsfiiwé eee eei: beer: een"e<:i:§y Ex, %, X1, 5Wz'.3'.3'?// H/x /r//////// ..... _. _. ..... .. .
\\\\\\ 7 compensaiiarz amount en the $3525 sf insurance peffcy ~ Ex,R~I ?
E'. There is no dispute that the issued the poiicy as per E><:.R~): in re.<;ees:*_t'c>f.'_¥:.i'i'e""ve§§.iei'e4_'_i::jf:
question. The employment of loader/Lmloader by the insufie§e{j:€~.\..,,1;h€ accident during the cougjse of »Venf;§j'§€1'yrT3ent.;' 'sa:6.E$.ie§ing of fate! injuries during the as a resuft:
of accident, otherwise, the evidence€.e;€§»~ the occurrence of the sustained fatai injuries during the course of empioymen'i:.gmd,Vs{ice{;fn'b.%:'{i_;3 'thereto, due 1:0 the accident. :P'e.;usa§ e'f""Ex.R.-1 wouid Show that, there 5 ":<j§§§'eef'i'e%§::=ef-é':A';:e.fe_m§um 9'6 %'25/-- against entry WC' re
2 em;fii»Qyee+.:;:"}f'?§ere is aise ceiiectioe of premium sf %1GG,f» ~'««___'e<3_ainsi: Campuissery PA to G'wner--drix;er.
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