- (1.) In case No. 44 of 1951 under the Workmen's Compensation Act, 1923, hereinafter called ther Act, the issues given hereunder were fixed by the Commissioner :- 1. Whether Ajit Singh deceased was employed by Hardit Singh respondent ? If so, what were his wages. 2. Whether Rukmani was a married wife of Ajit Singh deceased ? 3. If issue No. 2 is proved, is Jagat Singh not legitimate child of Ajit Singh deceased ? 4. Whether Ajit Singh deceased died by accident during his employment ?
(2.) In deciding the case the Commissioner found :- (1) that Ajit Singh was employed by Hardit Singh respondent. (2) that the wages of Ajit Singh were Rs. 2/4/- per day. (3) that Mst. Rukmani was widow of Ajit Singh deceased. (4) that Jagat Singh was the legitimate child of Ajit Singh, and (5) that Ajit Singh died as a result of injuries sustained by him during the course of his employment.
(3.) In order to sustain an appeal from the order passed by the Commissioner the appellant has to show that a substantial question of law is involved in the appeal.;