Karnataka High Court
Branch Manager United India Insurance ... vs Smt Kulusumba W/O Shaikhasab Mokashi on 21 January, 2011
Author: Aravind Kumar
Bench: Aravind Kumar
IN THE HIGH COURT 0;? KARNATAKA
CIRCUIT BENCH: AT mmawma V M
DATED THIS THE) 218?" DAY OF JANUARY,
BEFORE
IIOEPBLE MR. JUSTICE ARgVIND'KU;\§AR~:: _
M.F.A.No.4497I/2005:. * = %
c/w " -_ .
My.A.No.4495/2oo5(w*c) -
M.F.A.Ne.4495/2005(WC)
BETWEEN:
Bmnch Manager, V
United India Insurance C(3;'Li'd..;'& ¢ _
Bagalkot, now re~p'2*i3_s:%ntec:1 by its "
Regional 1\!Ianag{3.:", 5: 2 « ~_
United India :'nsu.m::'¢e--V.C,o';---1;z:;1:; '
Regional Officer, SEL3nkatfa*na'ra}*an _
BL1i1c1ing."#A'2'5-,T. _§ZE..G.I~"€V%3'ad,' V
Banga10f6~56O -- .'
' ' ' .,.8~}3}3e11ant
{By Sri.Ravizid--::1 B. Ma£1e,,: Advocate)
.....
;
:"{¢J ' pg' /'£3 ~f.f§t1afr1:'ifs-231:» Enamaciar ' A 'N<.)w- agefi abet}: 20 Years, "QCCZ _ ff,'-<>_c}§.é'€:, S%;é:.;_§_~:'a:a£i§ , ' ' fihandsaé Enamadar = __§'=E{;'\>2! aged abaui: 34 Years, F Rezshma, Dfo Chandsab Enamciar, New aged about 12 Y6a1"S, Respondents 333.2 and 3 herein since minars Rapid by ihsir unele hfiahebaebsah, S / <3 Mshammadakram Inamdar, New aged about 42 years, All 210 Jaiageri, Tq:Baéami Bagaikoz.
4. Maiiappa S fa Siddappa Hosamartui Age::~3bc>ut 42 yeais, Occ: Agricuiiture; R/0 Budihal, Post Anagawadi, Ta}: Bilagi, Dist: Bagalkot. _ .._ , A Ra=:sp_ez_1d'e.::ts' (By Sri.K.Anand Kumar, Advocate for R"].V~¥<Z--3 ' Sri.P£.M.Dharigond, Advocat::T'f»3'_I* Emp'i._R4} MFA filed under,' Sectj9n.A."v3O"*-»?,(1) o'fv--..X2V€3rkmen's Compensation Act against the.<:{rdverM"'dated 23.02.2005 passed in WCA/SR/11/02$ Gr; :fi1e C.f"»t}'§c._ Commissioner for Wo:rE<.men;s Compr:n.sa.t1o.rA1, " Bageilkot, awarding compensation o_fRs';-1,9i3,4OQ./--~-..W'it'h.uif1.£erest at 12% and directing the ap§_j){fi1§:i1__t to"dép_osi§.t1;e'séiifie. MRA. No.44€§7[§UQ5 BETWEEN; ' % Branch Managgrg V "
United India InSu1fan<:e-- CC};LtE:i., Bagalkoi, haw repfassntedv by its "R&giGrvL5_(i':~M»anager, " """ "
'Uniteé 111Ci§é}VI'{1S3;l1"aI1C€ Co. Lt<:1., " , Bang5;aEC;*e~56G Q13: .
§{eg;}.'3ria;1 S}:'ankaranara}-aérla Buir,d2:%:_g,4 1'v§{..€;Z'-':."'R0aé§ appeiiant " " --« Sr§.Ravi:';'%:ira B, E'v?:'a:"§.é:, Advcutatfi .3 .' n 7* Smaiéuiasumba, ' W/0 Shaikhasab Moimshi, New agent? abouét 52 years, Gcc: Househoéd work.
Mamtaz Vvjo Babusab Mokashi, New aged abeut 37 years;
Occ: Household Wflbrk, Smaflugenbai, W/0 Ramzansab Mokashi, NOW aged about 40 Years, Occ: Household Work, All 1'/0 Jalageri, Tq: Badami Mallagopa, .
S/0 Siddappa Hosamani, New aged about 36 years, ' Occ: Agricu1t.u:re R/Q.~BL3Ciflhfi~1-- ' Post Amagawadi, Ta1uk~:..Bi1%agi, V . Shri. Bhakrusab Sfo Mzie=._:ari sa:b __ Ka1esabanna_\?éJ___, AgP3'ZVVéb'O.\;h/fl" 58.VV'3r€a.rS..V &' Gee: Coolie", ff;o,-Ka.1é._da;gsL:"x ' 'V V. " ' , '..."R<2sp01*1dents.
( By .S32ri._S'"r1i§z'a;i::;1Ir:a:S, E§:iLiawav<:€agi, Adv. for R1- R4 S51. K. Anéixgd §47§u':n_a1€,V.&Fxdv. fG%'R1§R2 and R5 Sr; M . D112:figonicl;~.At§=<z<::'cate for R4} This Vé'5;'~VVfi1€AC:"£~_1V.'1.'.--Li>kVdC1' Section 30 (3) of Wor§<:men's C0mg€:_§1f:sa:ion Eiéfi ggainst the osder dated :23.{}2,'2G€)5 passed in . '*é.3CA'-_,5..S?R;f'-§.AO5.02 on 'i:?z:;:'*fi}e 0%' the Cummisséoner far Wm:§<:men's C.om§:e1:sa:i:«:1,'«--., Bagaikot, awarding s::<3mpensa.t:i0n of 'Rsi::84,§7§;'.;"~~.2;;i:E; interesi a: 32% and directing {he apgoeiiant tcfi .r;iép,s:xsi'i' *:§*;£:':_ sajm;'§6:' '§"3~L*?s,e§»e Appeaés Caming 3:': far aéméssian this day, the Ffiauzi céeiivered the fsiiewifig:
$U33GI'viE§'i' This appeaji is féied by the insurer zzomemééng that it rzeefi :10: indemnify the insured and pay the ameunt ,.-= Ma"
Maw awarded by the tribunal on the grnund that cziairnants were Coolie:-s traveliing in a tractomtrailer and as SuCi'i: 7JCh€ ciaimants are not covered under the insurar:'ce',¢'V»;}r_3}i'gy issued in respect offending vehicle and on Insurer has sought for answering tire of law in favour of the insurer a_-nri__ sgsi"nst' the 3
2. This Court had Vr)rcierezj_:Vf":r:.r_'is»suerncr+_ sf notice to respondents, taking in.tn -question of Iaw raised in this aprja-33} rx?§1s:'rg1estion under consideration Court in MFA t55r'5s/E2009 and 6559/2009 by its orcrer it is brought: to the notice of this C9§1rt_€hé;1';_ said question has been answered .the":§t5ivii3ri0;sA.B€nrih"'GfV this Cnurt in abm/*6 referred MFAS 'zégmxi;-song;ss';:;sg2<:2s9} 555::/$2009, 6.;'°'":i58;'2€30§ ané éS59:,i7f?r§__;O@§ Qrfier dared 2?',E2.2QiG hsiéirzg insurer §1'.ab§s.',__'rG indemnify the irzsrzrefi and pay the ":.';s:':;:?§3s.n1saiisn is sfissirnanrs, Saéé sz.2'r2rn§ss§§n_ is §E3V{:€é an I :"$C€}.fd.
3. As abssrrefi herein abea»-*6? in this appesi arse Ens insurer is quesrinnirgg its iéanéézlty in indemnify Ens é r insured in respect of claims arising out of a road traffic accident occurred whfle carrying Coelies in a tractor~'i:ré3ilsr. Said issus being no more res-integra and same held by the Division Bench of this Court ina§§m;«ess*.§efe1-£ea.. appeals, hoiding that insurer wouZ{§:i b:<f 1:j;1"t:1§e:': the insured in respect of suC11.4_ciaiii1s";arisi:3.gjQL1_t a:;roVad_ *. traffic accident pertaining to L4i:rs;CtQr«tV;§aiE@s1f'vfcesfiing its cooiies, substantial in"t§;1is appeal wouid be covered by Bench of this Court and as answered against Insurer and:A and accordingiy appeal in deposit is ordered to be transferredtss 'jfi.ris'éiict§.onai Commissioner by the ...VRsgistr.§y 'Vfsrthw-*ixth~~..fggffgsing disbursed in accordance with '*?,_h»-5*:s:*z;iVsr,8;£;ci«.§;i§V:?ard passed by the Commissioner. saga ssss