HALASIDHANATH SAHAKARI SAKHAR KARKHANA LTD Vs. SUNANDA

JUDGEMENT

(1.) HEARD finally at the stage of admission.

(2.) THE award recorded by the learned Commissioner, Workmen's Compensation and Civil Judge (Senior Division) Ambajogai dated 3rd December, 2008 in W.M.C. No.19 of 2006 clamping responsibility of payment to the appellant Co-operative Sugar Factory, is impugned.

(3.) SECTION 12(1) of the Act deals with the activities of business. It speaks "execution" or "ordinarily part of the trade or absence of Principal employer". This in its bracket will necessarily attract, transportation of sugar cane, as it is a raw material for Karkhana to run its business or execution of its business, trade or the activities involved in manufacture of the sugar.