STATE INSURANCE CORPORATION Vs. EMPLOYEESPRABHULAL BROTHERS

JUDGEMENT

(1.) THESE appeals are against an order of Venkatadri, J. The question turns on whether two sales clerks working in the factory could be regarded as its employees. The learned Judge was of opinion that they were not.

(2.) THE respondent is engaged in the manufacture and sale of umbrellas at No. 10, Narayana Mudali Lane , Madras -1. Eighteen workmen admittedly were engaged in the actual manufacture of the umbrellas. In addition to these workmen, there was one accountant and there were two sales clerks working in the premises. If they are taken into account, liability under the Employees'State Insurance Act, 1948, will arise.

(3.) THE appeals are allowed with costs.