Karnataka High Court
The Oriental Insurance Co Ltd vs Sri Mallikethi Basappa S/O Sanna ... on 22 March, 2012
Equivalent citations: 2012 LAB. I. C. (NOC) 397 (KAR.), 2012 (3) AIR KAR R 428, (2013) 2 TAC 943, (2013) 4 ACJ 2332, (2013) 3 LAB LN 240, (2013) 137 FACLR 1098, (2013) 3 KANT LJ 59, (2012) 3 KCCR 2385
Bench: K.L.Manjunath, K.Govindarajulu
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..Accomd in) to them, the dhcanis•ed wf.ii•e disoha rg i.ng: his duties and during the: course of his Ecclployment. under jHh.a 8 re:spondent die•:d in a road traffic accident.:.
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engine is only one and only Driver can sit and driv e the vehicle. The policy issued is not only for the Tractor, but also for the Trailer. It is known to the whole world that the loaders as employees of the owner can always sit in the Trailer either for load ing purpose or unloading purpose On considering the policy, we are & the opinion the appellant has undertaken to cover the risk of one Employee or a Driver. In the instant case, the deceased was an employee who died In the accident during the course of his employment.
8. In the circumstances, we are of the view that no substantial question of law arIses in this app eals
9. Accordingly, the appeal Is dismissed.
The amount In deposit is ordered to be transmitted to the Commissioner.
Sell.
JUDGE Stile JbtcaE Ak