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SC: Denying Insurance Coverage for Reason That Deceased Engaged as Helper Not Justified - (17 Jan 2022)

INSURANCE

Supreme Court has held that denying the insurance coverage under the Employees Compensation Act 1923 for the reason that deceased was engaged as a helper and not a cleaner is wholly unjustified, considering the absence of any clear demarcation of duties and the fact that the terms Helper and Cleaner are interchangeably used.

Tags : SUPREME COURT   DENYING INSURANCE COVERAGE  

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