EXECUTIVE ENGINEER Vs. TIRANA BHUTIA

JUDGEMENT

(1.) THIS is an appeal under Section 30 of the Workmen's Compensation Act by the principal employer.

(2.) RESPONDENT No. 1 filed an application for compensation before the Commissioner under the Act alleging that he was in an employment under the respondent No. 2, the contractor. In course of and arising out of his employment, he sustained injuries on 3.5.1988.

(3.) WORKMAN is to face prolonged litigation. To mitigate this grievance, from out of the amount in deposit, Commissioner shall pay a sum of Rs. 2000/- to the workman for taking part is the enquiry which shall be adjusted or realised depending on the finding of relationship of master and servant.