- (1.) Heard learned counsel for the parties.
(2.) Leave granted.
(3.) In our opinion the findings recorded by the High Court as to the relationship of employer and employee has not been established as well as that the accident has not been proved are not sustainable. The High Court has ignored the definition contained in Section 2(1)(e) of the Employee's Compensation Act, 1923, which would cover the kind of employment by virtue of which the workman was rendering the services, even services through sub-contractors are covered in the definition.;