CHIEF EXECUTIVE OFFICER Vs. KHITISH CHAKRABORTY

JUDGEMENT

(1.) Heard Mr. K.K. Pal, learned counsel appearing for the appellants as well as Mr. A. De, learned counsel appearing for the respondents.

(2.) This appeal has been filed under Section 30 of the Employee's Compensation Act, 1923 challenging the judgment dated 02.05.2018 passed in T.S.(EC) 05 of 2014 for setting aside the award passed by the learned Commissioner Employees Compensation, West Tripura, Agartala.

(3.) The main contention of the plaintiff-respondents, who are the parents of the deceased-employee are that, their son, namely, Biswajit Chakraborty was a worker under the appellant-TTAADC and in course of his employment, while working on 30.06.2013 as a mason for construction of roof of one building, he met an accident as he touched the live wire through one iron rod and succumbed to his injuries. The said suit was opposed by TTAADC, the appellant herein on the ground that they never employed the son of the claimants.