BALBIR SINGH Vs. SHOBHA KASHYAP

JUDGEMENT

(1.) HEARD Mr. N. S. Pundir, counsel for the appellant and Mr. M. K. Goel, counsel for respondent No. 2.

(2.) PRESENT appeal has been filed against the judgment and award dated 26. 10. 2005 passed by the Workmen's Compensation commissioner, Tehri Garhwal, dismissing the application of the claimant for grant of compensation.

(3.) CLAIMANT-APPELLANT has filed a claim petition before the Workmen's compensation Commissioner for grant of compensation on account of injuries sustained by him in an accident.