BIRAT CHANDRA DOGRA Vs. CHANDRAMA BEHERA

JUDGEMENT

(1.) EMPLOYER is the appellant under Section 30 of the Workmen's Compensation Act.

(2.) THE appellant is a works contractor. In course of employment, the workman Raghu Behera sustained fatal injuries. His widow, the claimant made a claim for compensation against the appellant. Appellant disputed the liability alleging that he had not employed the deceased who was employed by the Labour Contractor engaged by him.

(3.) DEPOSITING the amount of Rs. 21,000/ - this appeal has been filed. Mr. P. Kar, the learned Counsel for the appellant submitted that the appreciation of evidence regarding the deceased to be the workmen employed by the appellant is erroneous. This is a pure question of fact and there is no scope for interfering with the same in this appeal which is to be confined to substantial question of law only.