LAXMANRAO Vs. MAHARASHTRA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) This is an appeal filed by the legal representative of the employee challenging the order passed by the Commissioner under the Workmen's Compensation Act, 1923 rejecting the claim of the employee for compensation.

(2.) It is undisputed that the deceased Vitthal was the employee of the Maharashtra State Electricity Boardthe predecessor of the present respondentMaharashtra State Electricity Distribution Company Limited. It is undisputed that the incident of stabbing had occurred within the premises of the workshop during the working hours.

(3.) The only substantial question of law which arises for consideration in the present appeal is :