SONU KUMAR Vs. RUDAL PANDIT

JUDGEMENT

(1.) The present appeal has been preferred by the appellant/claimant under Sec. 30 of the Employees' Compensation Act, 1923 (hereinafter, the 'EC Act') assailing order dtd. 29/5/2017 passed by the learned Commissioner, Employees' Compensation in Case No. CWC-I/ED/22/2016/373, whereby his claim petition seeking injury compensation was dismissed.

(2.) Facts in nutshell are that the appellant claims himself to have been employed with one MKS Electricals & Interiors Private Limited (hereinafter, 'MKS Electricals') as a driver on vehicle bearing No. DL-7CM- 0379 at a salary of Rs.11,000.00 per month. On 5/5/2014, while driving the said vehicle from Agra to Delhi, he met with an accident resulting in grievous injuries to him as well as other passengers accompanying him in the vehicle. The appellant and the passengers were admitted in Yatharth Wellness Hospital, Greater Noida, where the former remained admitted from 5/5/2014 to 19/5/2014. Initially, the claim petition was filed impleading MKS Electricals as respondent No.1 and the Insurance Company as respondent No.2. Subsequently, in view of a stand taken by MKS Electricals that the vehicle in question was owned by its proprietor/director-Mr.Rudal Pandit in his personal capacity, the latter was impleaded as respondent No.1. The claim petition came to be dismissed vide the impugned order, ostensibly on the ground that the appellant had failed to prove employee-employer relationship between himself and respondent No.1.

(3.) Mr. R.K. Nain, learned counsel for the appellant, has submitted that besides the appellant's claim in the claim petition, respondent No.1 had also admitted the appellant's employment as a driver with him in the 'Own Damages Claim' (hereafter 'ODC') filed with the Insurance Company. In support of the submission that appellant was employed with respondent No.1, learned counsel has drawn attention of this Court to the written statement filed on behalf of respondent No.1 and the ID card placed on record by the appellant, identifying him as an employee of MKS Electricals. On the strength of the aforesaid, it has been contended that the learned Commissioner failed to appreciate the facts of the case and erred in concluding that the employee-employer relationship between the appellant and respondent No. 1 was not established.