DASHARATH Vs. ASHA

JUDGEMENT

(1.) Heard the appellant counsel and also the counsel appearing for the respondents.

(2.) The claimants are the parents and also Sister of the deceased and he met with an accident and hence, the claim petition was filed before the Workmen's Compensation Commissioner and the Workmen's Compensation Commissioner dismissed the claim petition by coming to the conclusion that, the deceased was working under respondent No.1 has not been proved and hence, the present appeal is filed before this Court.

(3.) The main contention of the counsel appearing for the appellants is that, the Workmen's Compensation Commissioner has committed an error in not relying upon the documents at Ex.P.1 to Ex.P.3 and also the Workmen's Compensation Commissioner while passing an order in paragraph No.11, stated that, the respondent/owner admitted that the deceased was working under him, but in in the very same paragraph comes to the conclusion that the respondent has denied the employment of the deceased and contra observation is made in the order.