PRADEEP MAJUMDAR Vs. DUVAS BAI

JUDGEMENT

(1.) The appellant/employer, questioning the legality and validity of the award dated 29.9.2008, passed by the Commissioner, Workmen's Compensation, Korba (for short 'the Commissioner') in Case No. 24/WC Act/07(F) has filed the instant appeal under section 30 of the Employees' Compensation Act, 1923 (for short 'the Act, 1923') by which the application filed by the workman under section 10 of the Act, 1923 has been granted.

(2.) Per contra, Shri Sanjay Patel, learned Counsel for the respondents/claimants submits that Late Anuj Das was employed by the appellant/employer and sufficient cause has been shown by them for not filing the application within two years from the date of the accident/death. Whereas, Shri Guru, learned Counsel for the respondent No. 2/Corporation also submits that the agreement was entered into with the appellant/employer for centering work, which included transporting and all labour charges, payable to the appellant by the Corporation, therefore, the liability has rightly been fastened upon the appellant/employer.

(3.) I have heard learned Counsel for the parties, considered their respective submissions and perused the record of the Commissioner.