BALAJI Vs. KALA

JUDGEMENT

(1.) Aggrieved over the order passed by the Commissioner for Workmen's Compensation (Deputy Commissioner of Labour), Chennai, the employer has preferred this appeal.

(2.) The case of the appellant is that the deceased was engaged through a contractor and not directly enaged by him; by an imprudent act of fire - use of a match stick (volatile substance) -, the accident had taken place; the deceased was responsible by his negligent act for the fire; therefore, the principal employer is not liable to pay compensation, but the contractor should have been impleaded as a party and fastened with liability; and aggrieved over non-consideration of the said issues, he has filed this appeal, with the following substantial questions of law :

(3.) I have considered the submissions of both sides.