NEELAKANTA Vs. SUBRAMANI

JUDGEMENT

(1.) The appeal is filed by the employer seeking to set aside the judgment and award dtd. 14/2/2018 passed by the Principal Senior Civil Judge and Commissioner of Employee's Compensation at Shivamogga in E.C.A.No.1/2015.

(2.) The factum of accident and injuries sustained by the respondent/claimant are not in dispute. The disputed fact is whether the appellant is an employer or not.

(3.) Heard the arguments from both side and perused the materials on record.