NATIONAL INSURANCE CO LTD Vs. GULAB NABI

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the order passed by Division Bench of Allahabad High Court dismissing the appeal filed by the appellant summarily.

(3.) The appeal was filed under section 30 of the Workmen's Compensation Act, 1923 (in short 'the Act'). The primary stand taken by the appellant was that the claimant had not established the employer-employee relationship so far as the insured deceased is concerned. It was also pointed out that there is no evidence to show that the deceased had sustained injuries under the employment and in the course of employment of the deceased insured.