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Supreme Court Of India

(From : Karnataka)*

Hon'ble Judge(s): Satya Brata Sinha, P. K. Balasubramanyan , JJ

(A) Workmens Compensation Act (8 of 1923) , S.3, S.30— Motor Vehicles Act (59 of 1988) , S.149(2), S.143— Claim by workman for injuries caused by motor vehicle in course of employment - Defences available to insurer - Not limited to those under S.149(2) of M.V. Act - Section 143 of M.V. Act making that Act applicable to claims under W.C. Act - Has limited application. 2004 AIR - Kant HCR 2287 (FB), Overruled.M.T.A. No. 3103 of 1997, D/- 19-8-2004 (Kant), Reversed.@page-SC578Per Court - Insurer while defending an action under Workmen's Compensation Act (W.C. Act) is not precluded from raising defences as envisaged in S.149(2) of M.V. Act.M. F. A. No. 3103 of 1997, D/- 19-8-2004 (Kant), Reversed.2004 AIR - Kant HCR 2287 (FB), Overruled. (Para 28 32) Per S. B. Sinha, J. - S. 143 occurs in Chap. X of the M. V. At. Chap. X deals with liability without fault in certain cases. S. 143 of the M. V. Act limits its applicability to the W. C. Act in a case where the liability arises despite the fact that the accident might have taken place without any fault on the part of the driver of the vehicle or others in control thereof. Under the W. C. Act also, a workman is entitled to compensation even if no negligene is proved against the owner or any other person in charge of the vehicle. It....