GURDEV SINGH Vs. HEMANT KUMAR GUPTA

JUDGEMENT

(1.) By way of this FAO, the appellant has challenged the judgment dtd. 27/12/2011, passed by learned Commissioner under the Workmen's Compensation Act, in WCA No.12 of 2011, titled Sh. Gurdev Singh Vs. Sh. Hemant Kumar Gupta and others, in terms whereof the petition filed by the appellant was dismissed. This appeal was admitted on 18/6/2024 on the following substantial question of law:-

(2.) Brief facts necessary for the adjudication of the present appeal are as under:-

(3.) The respondents denied the case of the petitioner by taking the stand that he was never engaged by HPSEB in any capacity and there was no relationship of employer and workman between HPSEB and the claimant. Respondents No.2 to 4 categorically denied that the claimant was engaged by the said respondents to do any work in the house of respondent No. 1, as alleged in the claim petition.