ORIENTAL INSURANCE CO. LTD. Vs. BASHIR AHMED

JUDGEMENT

(1.) Award dated 30.09.2015, passed by the Assistant Labour Commissioner, Ramban (for brevity 'Commissioner') in favour of respondent No. 1 under Workmen's Compensation Act 1923 (for short 'the Act') is under challenge in the instant appeal filed under Section 30 of the Act by the appellant.

(2.) The brief facts emerging from the appeal would reveal that the claimant/respondent No. 1 herein, sustained injuries to his right leg while cutting malba/debris at Mandakbas, being under the employment of respondent No. 2, and whereupon a claim petition came to be filed by him for compensation before the Commissioner claiming therein to be of the age of twenty years at the time of accident and receiving wages of Rs. 100/- per day.

(3.) The appellant herein, being impleaded as respondent No. 3, in the claim petition states to have filed detailed objections denying therein its liability to pay compensation to the claimant besides denying the employment of the claimant, wages drawn by him as also the accident.