AP GENCO, RTPP Vs. Y. DEVANANDAM

JUDGEMENT

(1.) Heard Sri M. Vidyasagar, learned counsel for the appellant and Sri Mohd. Abdul Rahim, learned counsel for the respondents.

(2.) The present Civil Miscellaneous Appeal is filed under Sec. 30 of the Workmen's Compensation Act aggrieved by the Order dtd. 20/7/2001 in W.C. No. 111 of 1996.

(3.) The Chief Engineer, A.P. Gen co-opposite party No. 1, who is the appellant herein filed the Appeal stating that he is not liable to pay the compensation to the injured as he is not the principal employer.