ASHOKBHAI PALABHAI VANKER Vs. JAYSHREE CORPORATION

JUDGEMENT

(1.) THE present appeal is directed against the judgment and award dated 13th June 2001 passed by learned Commissioner, Workmen's Compensation Act, in Workman Compensation Application No. 17/95 whereby the said application came to be rejected.

(2.) ACCORDING to the appellant, he was working as mason with Jayshree Corporation, that while he was doing plaster work he received injury and therefore he filed Workman Compensation Application No. 17/95 before the learned Commissioner claiming compensation. The said application came to be rejected and therefore the present appeal is filed.

(3.) LEARNED Advocate for the appellant submitted that the respondent has not produced any documentary evidence or the contract and the facts stated by the appellant before the Commissioner have not been controverted by producing any material on record. He has further submitted that the learned Commissioner has committed an error in misinterpreting section 12 (3) of the Act.