Punjab-Haryana High Court
(O&M;) Bachan Lal And Another vs United India Insurance Co. Ltd. And ... on 17 April, 2018
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
466 FAO No.693 of 1997 (O&M)
Date of decision: 17.04.2018
Bachan Lal and Another ...Appellants
Vs.
United India Insurance Co. Ltd. and Others ...Respondents
CORAM: HON'BLE MR. JUSTICE AJAY TEWARI
Present: Mr. Puneet Jain, Advocate
for Mr. Rakesh Gupta, Advocate
for the appellants.
Mr. Rajesh K. Sharma, Advocate
for respondent No. 1-UIIC.
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AJAY TEWARI, J.(ORAL)
This appeal has been filed by the employee against the award of compensation to respondents No. 2 to 6. The case of respondents No. 2 to 6 was that the deceased was working as Mason with the appellants when a wall that he was plastering collapsed and he died. The case of the appellants was that the deceased was not their employee at all and in fact they had awarded the contract for construction of building to one Jagdish Singh and the deceased was of the employee of Jagdish Singh. The Commissioner noticed that the appellants did not produce any document which would corroborate their assertion that they had given the contract to Jagdish Singh.
Learned counsel has argued that the Commissioner erred in not relying on a copy of the writing of Jagdish Singh (marked as RW-2/B). It transpires that this was a photocopy and that is why the Commissioner did not take it into consideration.
I find no reason to take a different view.
This appeal is dismissed.
(AJAY TEWARI)
April 17, 2018 JUDGE
Poonam (II)
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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