(1.) This is an appeal Under Sec. 30 of the Workmen's Compensation Act, 1923 (hereinafter referred to as 'the Act').
(2.) An application was filed before the Commissioner under the Act for compensation by the Respondent alleging that on 19 6-1981 while he was engaged as a mason for construction of the building of the appellant he was injured on account of contact with electrical current through an iron rod coming in contact with the overhead electric line as a result of which, his left hand was amputated. It is claimed that notice for settlement was given to the appellant but the appellant did not respond.
(3.) After notice, appellant denied to have employed the respondent and denied to be constructing any building during that period and stated that he was away from Orissa at Bombay during that period and had no chance of engaging the respondent.