LAWS(BOM)-2010-4-226

SUBHASH S/O LAXMANRAO NERKAR Vs. SHAIKH RAHEMAN

Decided On April 29, 2010
SUBHASH S/O LAXMANRAO NERKAR Appellant
V/S
SHAIKH RAHEMAN Respondents

JUDGEMENT

(1.) RULE. Returnable forthwith. Heard finally with consent of the parties.

(2.) THIS is an appeal against the award passed by the Commissioner, Workmen's Compensation. The parties shall hereinafter be referred to as the applicants and the non- applicants. The present appeal is filed by non-applicant no.1.

(3.) N.A.No.2 Hussain Khan also filed a written statement. He admits that he was working as a Superviser. But, according to him, there is no relationship of employer and employee between him and the deceased and therefore, he is not liable to pay any compensation.