GANESH Vs. KRISHNAPPA AND ORS.

JUDGEMENT

(1.) APPELLANT who was the claimant before the Commissioner for Workmen's compensation, Mangalore, in WCKCA:SR -14:2004:NF dated 18.08.2005 has filed this appeal, being not satisfied with the liability saddled on his employer the first respondent -Krishnappa.

(2.) HEARD the learned counsel for the parties.

(3.) THE first respondent admitted the relationship. The second respondent -Insurance Company contended that since the appellant did not possess a valid licence, liability cannot be saddled on him. Therefore, the second respondent requested the Commissioner to dismiss the petition against him.