DIVISIONAL MANAGER Vs. SHABIR AHMAD HAJAM

JUDGEMENT

(1.) THIS appeal is directed against the award dated 10.10.2001 (hereinafter referred to as impugned award) passed by Assistant Labour Commissioner, District Kupwara, (Commissioner under Workmens Compensation Act) in the claim petition titled as Shabir Ahmad Hajam Vs. Divisional Manager and others.

(2.) MR . Aijaz, learned counsel for the appellant, stated that petitioner (respondent No.1 herein) was not the employee of State Forest Corporation thus, the appellant should not have been saddled with the liability. It is stated that the following substantial questions of law are involved in this appeal: -

(3.) HEARD . Considered.