R F C SIKAR Vs. BASANTI DEVI

JUDGEMENT

(1.) THE appeal is barred by one days, the non-claimant appellants have filed the application under Section 5 of the Limitation Act for condonation of the delay aforesaid.

(2.) HEARD learned counsel for the non-claimant appellants and perused the material available on the record of the appeal.

(3.) NEITHER before this court nor before the learned Commissioner under the Act it is disputed by the non-claimant appellants that death of Kesharam was caused by the accident arising out of and in the course of his employment. The dispute is only whether the deceased was the employee of the non-claimant appellants or that of Bhagirath Cement Factory.