SUDHARSAN HOME APPLIANCES CHENNAI Vs. DEPUTY DIRECTOR

JUDGEMENT

(1.) Challenging the order passed by the Employees Insurance Court (Principal Labour Court), Chennai, dismissing the petition filed by the, appellant in E.I.O.P. No. 81/2007, the present appeal has been filed. The case, in brief, is as follows:

(2.) Heard the learned counsel for the parties and perused the materials available on record.

(3.) The question that arises for (consideration in this appeal is whether the appellant is liable to pay the contribution in respect of works given to outside agencies since the appellant has no direct supervision in the works done by the job work contract.