BHASIN PETROL PUMP SERVICE STATION Vs. MUGHLA KHATOON

JUDGEMENT

(1.) BY way of present appeal, appellant is challenging order dated 20th March, 2003 passed by Commissioner Workmen's Compensation (for short as "Commissioner"). Vide impugned order, appellant was directed to pay compensation of Rs.1,95,219/- along with interest @ 12% per annum from the date of accident, till the date of payment within thirty days.

(2.) FOLLOWING substantia! question of law was formulated in this case. <DJG>"(1) Whether the deceased Mohd. Shoibudin Khan was an employee under the appellant as per Section 2(e), 2(n) and 12 of the Workmen s Compensation Act 1923? If not so what is its effect?</DJG>

(3.) THE death of deceased occurred during the course of his employment and benefit of appellant and respondent No.2, as such both of them are jointly and severely liable to pay compensation.