RATTAN SINGH Vs. HARYANA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) By this common judgment, F.A.O. Nos. 2164 of 1994 and 339 of 1995 can conveniently be disposed of. Both the appeals have been preferred against the common order of the Commissioner for Workmen's Compensation, Kurukshetra. The facts are being taken from F.A.O. No. 339 of 1995.

(2.) The facts are that an application was filed by Rattan Singh alleging that he was working with the employment of the Haryana State Electricity Board (for short "the Board"). On 18.1.1989 while he was working, he fell from the pole in village Khanpur at about 3.00 p.m. As a result of the fall, he suffered injuries on his back bone which was broken. Legs of the appellant Rattan Singh were also broken. As a result of the injuries, he could not sit or walk. The respondent-Board did not make payment. Appellant Rattan Singh served a notice for making payment of the compensation but without result. As per him, he was getting Rs. 978/- as monthly wages. When compensation was not paid, the appellant preferred an application before the Commissioner for Workmen's Compensation at Kurukshetra (for short "the Commissioner").

(3.) The application has been contested by the respondent-Board. It was denied that the appellant was their employee and thus liability to pay the compensation was denied.