KAMLESH KUMAR Vs. RAVI KUMAR

JUDGEMENT

(1.) None appears for the respondent despite a passover of the case in the pre-lunch session.

(2.) This appeal impugns an order dated 29.03.2016 which allowed the respondent/claimant's claim for compensation for permanent disability of 50% physical disability, resulting in 100% loss of earning capacity, under the Employees' Compensation Act, 1923.

(3.) The appellant has argued that substantial question of law raised in the petition is "whether in the absence of any material evidence, the claimant can be considered to be an employee of the appellant?"