MAHENDRA SHAH Vs. BALDEV SINGH

JUDGEMENT

(1.) Heard learned counsels.

(2.) This appeal is directed against the order dated 19/5/1998, whereby, the learned Workmen Compensation Commissioner, Hanumangarh rejected the claim petition No. 14/96 holding that deceased Ashok Shah s/o applicant, Mahendra Shah was not covered by the definition of 'workman' being employed as a casual labourer in the agricultural field of employer Baldev Singh for particular day and, therefore, he was not entitled to any compensation under the provisions of Workmen Compensation Act, 1923.

(3.) Being aggrieved of the said order, the claimant has approached this Court by way of present appeal.