Karnataka High Court
New India Assurance Co Ltd vs Gajanan D Dengi on 20 March, 2008
Equivalent citations: 2008 LAB. I. C. 3317, 2008 (4) AIR KANT HCR 259, (2009) 5 KANT LJ 630, (2008) 4 SCT 505, (2009) 1 ACJ 168
Author: K.Ramanna
Bench: K.Ramanna
Rep 'by " Rep by . 'V 1 " ""' aw'-r . . WI9:%G'adIdv4nD Dune! :'-.=31,-iuIianhnagn- . caysziaahaknxanynmmy, 1l_d%;I.rI¢.I:v!2-2 ' R-1 curved) - % ThinAppealisfiledundcr-8ecflm130(1)of'WCAct V Qfifihdfi CL'. Inna.'-.n-.4.--§ .........j ._.._._.'.I _I_4__I_ fun» g.. '41:.'-9. ' n . ugu-.uc-n. uwgumywuntum muuu amen All-dadflld pfliflfi In WCA.8R.450[0O on the file -of--the Labour (mm =.m a-V "'° Wm' 1"' on Wdrkmcni ---u "H. 1:,-"3' III. -4]. ._ ._ % is in naum that am % 2; .-.".ab='€.'_a-..&%i....-._'T€'! q-....-...'-"='."-.3 62' Am a 'V deceased. Han. whether thejappennun name V' 3.1'hacb1icffactaofthecucamthntmeopondcn%__ 't-2' the wife 5or. mpanaem-1. nupunaent-1 3 3;: en.-_r r.-.1.-.-i.-.3 'rI.;..- %..--;-.-I.. 5 fin? ____|_1__. __ _a_.;____ ____._1_._ ,___.___._|.__4 I 9-n...,.'___"~_.1..4.¢;g\' gm-) .; " BBuIWW'IflIWI'lUDw.ElflflI'1o petition tiuttilc % X accident and succumbed man; .g~_ % respondent-2
a 9n_.._ln-_r.-fin; whnvv-de,n'nz-flaw .._._._- 9;; in"
um death other an dung a...-7?
" . to respondent-"2 -ahd the lhhiIty_ hm V. has come up with
4. Th: annnllnnf nurwninruhu-I 'I"IfiI' o! in nnnnt, U I Wu W Cjjrm-C 1 j W _L __ 4 _pA___ .1 n-'nA.___,_.__n__¢ A .n|__I,_ ,,;|__,_ AL___ AL. I.___ ._.__ Q4; A _ OHIO!' Illflll Inc llllsnllllil Q1 II:l[lllul!-'4. "' IT I ." ' a ciaim petition aminat ha' iaulbanci for the in a motor vehicle accident.
course of employment. No ~ I;
in move the and % the AG!!!-,..__m-.i.n:~.-_..'_ir~.=.~a..e.r -_--.-:-.-J. in. . n....4 .I........3."..i",:'..fi.'...I ........3:...4I.§.I...Q.'.: 1;..:'....is.==..a ".2... '41.... ........'....'... . .I.lflI.l1v vuqjuu % of the Apex inf NARASIMHA RAJ!) a. ya;
F;!i11GNM;A %%%%% E CO.LTD (2007 .'w.no25p«u'honeinT it % Inchnically. it maybe -pbulibh ' L €:}:¢e1Iiplound, under the wit; but why: mum' _ at . % l\fiI'I'.l'I'IAI".'l'l"HII Phi Inlnan ca 1-ling-vuufn I» ulna: an I-HE I-luv lanlur -vvuu _";2-'Ls- .n__ -__.____'n _.u___42___ _l_.___I_l l_____ "I_____ 1.1-...-_' .I.._;_; x EXEC, IIIC'I'.lVl7lIll. BIEIIIIIHI IIIIZIIIII. DEUD 9%! the ownerofthe hind:
lIiyingaq.la_1'mr.n_n__ 1;' 5?
:2 2:
5;
E E a hnflnmn I-HI-II-nau-
6. 'i"'nc counsel "mm" to M °dm'"i°"" % befozc the , husband and _nv1..¢ mu Pmduwd iii: .-.«ea~=.:I..a=g .9.-g ;-.-.g- gm *...-%m in 52....-
In-nrm" cl-in -I . __ _ ~""""T" "'"'- *'v".V'f"""*'E"4'-'1I!~.'4""*~.FFl.lI!!.|ll' Ill not own noule. ah?' eerlific-ate to ahaw thathcr non T "V"? month. Thoxcmn-., it in ..m.=.....;.....,..., % 39311 J. counsel ibr. mnpondeat-2 contended' ' thait..tlir§1:Vishohn1dandfa§tml§fl1atsono5t'thc¢:1Hg;:x¢.I;f"
should not I): 4; 1.I.n_=rM-a ..'...,,~-.---..%...%.--..% %..u.-.,-, M lfllllflla Inna 'dung-43'--..;i 1.. '.4.I..'_.' _--g,u A ',n _.. '. §--------- J,mmwmmomwuwu¢flnvq;n[fig -mn"_____! V fiffi Rcspandent I'io..i who is the 'arm, /\r\ Ch duty as a 'V liable to indemnify. the %
8." The Ibo:
g
1|:-| I-9.9 ;I..'m.'.;:..... '51.}... r\|.-irnim-ur tuuur'n....u«_II'n_ 1-iA.1 up ugaugaalnn, nu unlnns . .xr.|.uIL..u Ly, . uu I:_I.fl-I uvuzuauu nu HIDU . arr' an % 2320)} '.~--------'--'--.--'.«t'. is not -- amongst" - 5-Ill-
'ImIInv'r'r'|unn'$nnIIu:- in dnbaiuulun" 'Huh. an-on I-Ill.' _... A :.
aauiayiue amm.;..amfm[mampuc¢n fig afmgngy 1'9: 111-_..a -swim-=
---._.-.- v-------r_--r up MANOHAL BHIMAPPA MORE m.~umv% i 1 MORE & ANOTHER (gag:-mg Ital!' 1- run nun-In Iuunuwo
-.-git!-. m Is; 9%? c.!'*; " .. :"1:_().V No doubt, mapandt-_l_ in ¢_:I_L:g- than AA and nnnnnnrla-ni.Q in I-I-up snails-_m ail' 4|...
-Irntrrtr Iowa". 1 A... _I lJ,.4_¥..LI_l ii, I) J...' I .2- AL- ___...... ,, .1 I I1 iuuuuuu. mapunmznt-1. II Inc owner 0I*'flIfll'lIlill.l {van wmcn V was invoivui in the accicicnt. Flcapondont-'1 AA lnfinn-up _ .......I....A.!_.... ...I_.l.__ the: It is seen that _ she is the resident of afiapur than owner of the vehicle, i:* tia4_.:._ cf of the law laid down by inf msummcs courarfif LTD Am) omen cited supra, it__hau .n;:.-5% ;.;,%¢~f&«:W: 1% 2 is no . M %lT t_.1% 23¢ ground to diicntitle the Iuqaondent-2 ncparataly
-v --- -r-u-- J--w----r won--r an-pup; gau-
._;A ,_ cuuimufit - mpanricn't-:4 in -in?
" cumhlishT 7" 7 contlnct ofempbymen' t. invienofpacnlii [fi|mly' frourt in case of the onmmm,%%;nsumu¢§ HANUMANT & ANOTHER j flmt Ienpondcnt and the deesgmgd a wound in law to inter g_:_g_.m_; t_;_._g g.*'-_:'.ls.m'.'...n.§.. V-.. _..__.____ L_.u.m, na.._.n.....J,'...._..-L;..§V.;;;_._.:§';.» 'Q.- .-- II-II: [-1.
3 'E omen the rink of the nyu...,.....,.._ .' I 1 gr-' olnubnlallulliliflflaifllfalflsfiflllfl ;
flfl Q impugn In-_ Ina... 4..'I..... AL. ....I.......___;_ 40.- __ __ . ..- ' ' '!i_h_t_2 an-nnl I-in--.-I I... 4:. '---'---~- yuwucu fhn nuns-nl (Lil. ....__.I _-._ _-; , ¢.' '. "-, ' _ V «