A.K.Singh, J. - (1.) Heard the learned counsel for the parties. This appeal is directed against the order dated 17.12,1985 passed by the learned Workmen's Compensation Commissioner, Banswara in Claim Case No. 16 of 1983, M.L. Aneja v. Managing Director. By the impugned order, the claim filed by the appellant was rejected on the ground that he was not a workman and the injury was not caused to him in connection with work being performed by him.
(2.) The learned counsel for the appellant has submitted that in the instant case, the findings given by the Workmen's Compensation Commissioner are not correct and, therefore, the appeal should be allowed and compensation claimed by the appellant in his claim petition should be awarded.
(3.) The learned counsel for the respondents has supported the impugned order passed by the Workmen's Compensation Commissioner and added that the finding that the appellant-claimant was not a workman within the meaning of clause (n) of sub-section (1) of section 2 of the Workmen's Compensation Act, 1923, is correct. It is also submitted by him that the injury for which compensation has been claimed was not caused to the appellant in connection with the performance of his duties under the respondent.;