SUPERINTENDING ENGINEER Vs. N R ANANDAKUMAR

JUDGEMENT

(1.) THIS appeal is focussed as against the judgment and decree dated 13.07.2001, passed in W.C.No.41 of 2000, on the file of the Commissioner for Workmen's Compensation (Deputy Commissioner of Labour), Dindigul.

(2.) HEARD both sides.

(3.) SUBSTANTIAL Question of law Nos.1 and 2: These two substantial questions of law are taken up together for discussion as they are interlinked with each other. The learned counsel for the appellant electricity board would advance his argument to the effect that there is no evidence on record to prove that the injured at the relevant time of accident was working under the appellant and there is also no evidence to prove that he sustained injury in the course of employment.