LAWS(JHAR)-2002-2-36

DIRECTOR, SOIL CONSERVATION Vs. SUDAN SAO

Decided On February 13, 2002
Director, Soil Conservation Appellant
V/S
Sudan Sao Respondents

JUDGEMENT

(1.) SUDAN Sao, respondent No. .1 was employed with the contractor. Lav Kumar, respondent No, 3.

(2.) THE said contractor was engaged by Soil Conservation Department, Damodar Valley Corporation, Hazaribagh, for earth cutting under Agreement No. SCE Tender-6 of 1983-84 for E/D-2 Dary at Khadaiya for a period of four months, commencing form 6.9.1983.

(3.) ACCORDING to him on 10.12.1993, awhile he was doing earth work under the contractor. Lav Kumar. he sustained injury in his right leg on account of an accident. It was caused by fall of a big palas tree upon him.