Kamal Dev Prasad Vs Mahesh Forge
.... the same would be applicable. This Court had also noticed that the Motor Vehicles Act created a legal fiction insofar as permitting reference to Schedule I of the Workmen’s Compensation Act, 1923 (as it was named then) which correlates the permanent disability, at least in certain cases, with the ...
Supreme Court Of India
Project Officer, Kankanee Colliery Vs Meena Devi
.... do not stand satisfy and as such the respondent would not be entitled to any compensation? III. Whether the learned Labour Court has grossly erred in directing the appellant to pay penalty upto 50% of the compensation amount under Section 4-A(3) of the W.C Act although the respondent hersel ...
Jharkhand High Court
National Insurance Company Ltd. Vs Israr Ahmad & Another
.... e fact that the deceased was in employment of respondent no.2. 8. No documentary or oral evidences were submitted by the appellant-Insurance Company to prove that the deceased was not an employee of respondent no.2 or that the said death did not occur during the course of employment or had ...
Uttarakhand High Court
Apepdcl, Visakhapatnam Vs Commissioner For Wc And Acl Vsp And 4 Others And Others
.... deceased was working under O.P.No.1 he was discharging duties of O.P.No.2 and the O.P.No.2 is liable to pay compensation. The Judgment of the Delhi High Court in M/s. Hadiso Construction Pvt. Ltd., & Anr. vs. Commissioner Employees Compensation & Ors. , 2017 SCC OnLine Del 12514 was ci ...
Andhra Pradesh High Court - Amaravati
Branch Manager Vs Kotte Ramanjaneyulu And Others
.... e course of his employment? 2) What is the age of the applicant at the time of accident? 3) What are the wages paid to the applicant at the time of accident? 4) What is the quantum of compensation payable to the applicant? 5) Who are liable to pay the compensation to the appl ...
Andhra Pradesh High Court - Amaravati
Smt.Seetha Devi Vs Smt.Jayalakshmi
.... that he was not having a valid driving licence at the time when the accident took place. 9. By relying on the dictum laid down by a Division Bench of this Court in United India Insurance Company Ltd v. Annakutty and Another [2005 (2) KLJ 541], the learned counsel for the appellant argued t ...
High Court Of Kerala
M/s Narain Service Station Vs Govt Of Nct Of Delhi & Anr
.... I, Rouse Avenue Complex on 06.03.2020. 6. Both the parties including the workman in question have settled all the disputes pertaining to the aforesaid Labour Industrial Reference as well as the present appeal i.e. FAO No. 405/2016 and in terms of such settlement Rs.80,000/- has already bee ...
Delhi High Court
National Insurance Co Ltd Vs Jadu Gogoi And Anr
.... son who was not having a duly granted licence, and (iii) person driving the vehicle was disqualified to hold and obtain a driving licence. Hence, in our considered opinion, the insurer cannot disown its liability on the ground that although the driver was holding a licence to drive a l ...
Gauhati High Court
Oriental Insurance Co.Ltd. Vs Radhakrishnan
.... vehicle is admittedly proved to have been transferred, the existing insurance policy in respect of the same vehicle will also be deemed to have been transferred to the new owner, and the policy will not lapse even if the intimation as required under Section 103 of the MV Act, is not given to the ...
High Court Of Kerala
Icici Lombarde General Insurance Co Ltd Vs Neerati Narsimulu And Anr
.... examined, who deposed that lorry bearing No.AHT 8239 was owned by opposite party No.1 and the same was insured with opposite party No.2 under valid insurance policy which was in force as on the date of the accident. However, he stated that there was some delay in filing FIR, the accident occurr ...
High Court For The State Of Telangana:: At Hyderabad
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