NATIONAL INSURANCE COMPANY LIMITED Vs. NARAYAN

JUDGEMENT

(1.) Instant appeal has been submitted against impugned judgment and award dtd. 29/12/2015 (the date was erroneously typed as 29/12/2014 in the impugned award) passed by the Court of learned Commissioner Workmen's Compensation, Jaipur District, (hereinafter referred to as the 'learned Commissioner') in WCC case No.75/2013 by which the claim petition filed by the claimant-respondent was allowed and the appellant-Insurance Company was directed to pay compensation of Rs.6,00,860.00 to the claimant-respondent.

(2.) Feeling aggrieved and dissatisfied by the impugned judgment and award dtd. 29/12/2015, instant appeal has been preferred by the appellant-Insurance Company.

(3.) Learned counsel for the appellant submits that the claimants have failed to prove the relationship of employer and employee and without considering this fact, the learned Commissioner has determined the relationship of employer and employee without their being any evidence available on the record.