LAWS(HPH)-2017-3-19

JAGDISH Vs. PINKY DEVI

Decided On March 18, 2017
JAGDISH Appellant
V/S
Pinky Devi Respondents

JUDGEMENT

(1.) The instant appeal stands instituted by the aggrieved purported employer of deceased workman Inder Singh.

(2.) Upon this Court, at, the pre admission stage hearing the learned counsel on either side, it is hence deemed fit to frame the hereinafter extracted substantial questions of law, for meeting an answer thereto.

(3.) Employer's liability for compensation :-