MURARI Vs. SHANKAR LAL

JUDGEMENT

(1.) ARGUMENTS heard. Trial court record perused.

(2.) APPELLANT filed a petition under Section 10 of the Workmen's Compensation Act, 1923 ( "the Act", for short) before the Commissioner, seeking compensation from the respondent in respect of the permanent disability suffered by him in his eye on account of the alleged injuries suffered at the work place in an accident. The claim petition has been dismissed by the Commissioner by the order impugned in this appeal.

(3.) RESPONDENT denied that appellant was its employee. A categorical stand was taken that appellant was not the employee of respondent. It was denied that appellant had been working with the respondent from 2009 onwards on the monthly wages of Rs. 6,500/ -. It was denied that appellant was working on the machine on 21st November, 2009 and sustained injuries in his left eye, resulting in 100% loss of vision in one eye. Respondent alleged that appellant was not entitled to any compensation.