PRITAM DASS Vs. KRISHAN CHAND

JUDGEMENT

(1.) APPELLANT workman filed a claim petition against the respondent alleging therein that his hand came in the machine crushing his four fingers on 10.1.1984 while in the employment of the respondent. In the objections filed the employer stated that the appellant's services stood terminated on 7.12.1983 and he was not a workman discharging duties under him on 10.1.1984 when he met with the accident.

(2.) ON the basis of the pleadings of the parties, following issues were framed by the Commissioner under the Workmen's Compensation Act:

(3.) RESPONDENT non-applicant produced Paras Ram Sarpanch, Chatru Ram, Bachitru Ram, Jagdev Singh and Sunder Kha besides himself appearing as his own witness.