GUPTA ENTERPRISES MADRAS Vs. IRUSAPPAN

JUDGEMENT

(1.) The second respondent in C.M.A. No. 811 of 1990 namely, Gupta Enterprises is the appellant. Aggrieved over the judgment made in C.M.A. 811/1990 allowing the appeal filed by the workman, the Company has preferred this Appeal.

(2.) The workman, Irusappan filed an application for grant of compensation for the injuries and permanent disability of 25% sustained by him during the course of his employment on November 18, 1986 under the appellant. The appellant herein resisted the claim on the ground that he was never under the employment of the appellant and they are also not aware of the accident said to have taken place on November 18, 1996. On hearing both sides and also after perusing the materials on records, this Court allowed the appeal holding that the 1st respondent herein was a workman under the appellant and he is entitled to receive Rs. 26,696 as compensation together with interest at the rate of 12% per annum. Aggrieved over the same, the Company-Gupta Enterprises has preferred this Appeal.

(3.) The only point that arises for consideration in this appeal is whether this appeal can be allowed or not?