As per case facts, P.Suresh suffered severe injuries in a motorcycle accident while allegedly on duty to fetch lorry spare parts. He later died during the claim's pendency, leading his ... legal representatives to seek compensation. The accident was attributed to either a self-fall or a stray dog. The Tribunal awarded compensation, holding two insurance companies partially liable. The appeals were filed by both insurance companies, challenging liability, disputing the employer-employee relationship, and citing self-negligence. The question arose whether the deceased died during the course of employment and whether the insurance companies were liable given the circumstances. Finally, the High Court found no conclusive evidence of employment and noted the absence of a Personal Accident Cover for self-skidding incidents, concluding that the insurance companies were not liable. Both appeals were allowed, setting aside the Tribunal's award.