Rakesh Tiwari, J. - (1.) This petition has been filed challenging the validity and correctness of the confirmation of auctionsale of his agricultural land for a sum of Rs. 1,62,000.00.
(2.) It appears that Case No. W.C.A. 18 of 2001 was filed by the Tahsildar-respondent No.5 against the petitioner in the Court of Commissioner, Bijnor Division, Bijnor under the Workmen's Compensation Act, 1923 claiming that late Sri Radheyshyam, an employee of the petitioner, died in the course of employment.
(3.) The petitioner contested the case alleging that (i) Late Sri Radheyshyam was a Mechanic and was not an employee of the petitioner and (ii) the petitioner being a small farmer having only 16-17 bighas agricultural land was not in a position to engage employees.;