SHANTABAI Vs. SAHADEOTL

JUDGEMENT

(1.) THIS Appeal arises out of the decision given in Workmen Compensation Case No. 6 of 1978 by Civil Judge, Senior Division, Amravati on 8-8-1980. The respondent No. 1 Sahadeo, had preferred a claim for Rs. 25,880/- against the respondent No. 2--Bhaurao and

(2.) BHAURAO --Respondent No. 2 as non-applicant No. 1, was the main contesting party before the trial Court. He admitted that he was the Labour Contractor and that he had engaged Sahadeo as a labourer on daily wages. He, however, submits that removal of centering was not bis job and he was specifically told not to remove the centering. Yet in clear disobedience of the said order, he tried to remove the centering and sustained injury. Bhaurao contractor has further contended that he had paid a sum of Rs. 1450/- as compensation; that he holds a receipt of Rs. 1350/- vide Ex. 32, but also paid Rs. 100/- in addition. He also denies total permanent disablement of the worker Sahadeo.

(3.) ON the basis of these averments, the trial Court framed 3 issues. The first issue was;.