SHER GOODS TRANSPORT CO Vs. TILAKDHARI

JUDGEMENT

(1.) JUDGMENT

(2.) I have heard Counsel for the parties. Theappellant has made two points : (1) that the finding of existence of employer-employee relation is totally without any legal evidence and that (2) theCommissioner under the Workmen's Compensation Act, Delhi had nojurisdiction to entertain the petition, when admittedly the accident resultingin the injury had taken place in the State of Haryana. Mr. Raj Birbalappearing for the respondent states that as far as jurisdiction was concernedit was a consent order between the partics. The appellant contends thatsubmission in the proceedings was without prejudice to the plea that theCommissioner had no territorial jurisdiction over the matter and that theCommissioner has wrongly usurped the jurisdiction,