OM PARKASH BATISH Vs. RANJIT @ RANBIR KAUR

JUDGEMENT

(1.) Leave granted.

(2.) Whether a casual employee who was appointed for a limited period to carry out repairing job in a building would be a ˜workman with the meaning of the provisions of Section 2(n) of the Workmens Compensation Act, 1923 (the Act) is the core question involved herein.

(3.) Appellant is the owner of a residential building. It is situated by the side of an industrial establishment known as M/s. Chandrika Textiles.