EXECUTIVE ENGINEER Vs. RAISABANOO ABDUL RAHUF

JUDGEMENT

(1.) This is an appeal under section 30 of the Workmen's Compensation Act by the original non-applicant No. 1.

(2.) The facts giving rise to this appeal are as follows:

(3.) Commissioner under the Workmen's Compensation Act found that the deceased was working with the contractor. Non-applicant No. 1 was a Principal and therefore he ordered non-applicants 1 and 3 to pay compensation. Being aggrieved by this order the non-applicant No. 1 has preferred this appeal.