- (1.) Leave granted.
(2.) Whether a casual employee who was appointed for a limited period to carry out repairing job in a building would be a'workman' within the meaning of the provisions of Section 2(n) of the Workmen Compensation Act, 1923 (the Act) is the core question involved herein.
(3.) Appellant is the owner of a residential building. It is situated by the side of an industrial establishment known as M/s. Chandrika Textiles.;