MAHENDRA KUMAR MALHOTRA Vs. VINDVASINI AND OTHERS

JUDGEMENT

(1.) The appellant has challenged the order of the Commissioner, Employees' Compensation whereby compensation of Rs. 8,54,280/- has been awarded to respondents No.1 and 2.

(2.) On 25th April, 2015, Roshan was working on the grinding machine for laying the stone/marble on the floors in respect of the appellant's property. Roshan suffered a electric shock from the grinding machine which resulted in fatal injuries. The police registered FIR No.238 dated 25th April, 2015 under Section 304-A IPC and filed the charge sheet against the contractor and owner of the property. The appellant contested the claim on the ground that the appellant had engaged the contractor, Sita Ram who in turn had employed the deceased.

(3.) Learned counsel for the appellant urged at the time of the hearing that respondent No.3 is the contractor who alone is responsible for payment of compensation.