SAKRIBAI Vs. M.P. GOVERNMENT

JUDGEMENT

(1.) THIS order shall also govern the disposal of M.A. Nos. 830/2004 and 831/2004, as all the appeals are arising out of one accident. In all the appeals the respondents are one and the same and the order is passed by Commissioner for Workmen's Compensation (Labour Court) Ratlam.

(2.) THE appeal is admitted on live following substantial question of law:

(3.) THE claim petition was contested by the respondents on various grounds including on the ground that the appellants were not Employed by the respondents on the date of accident, It was alleged that since the appellants ware not employed, therefore, claim petition is not maintainable under the provisions of Workmen's Compensation Act, as, there was no relationship between the appellants and respondents of employer and employee. It was prayed that the claim petition be dismissed.