SUMAN TAJ Vs. PROPRIETOR

JUDGEMENT

(1.) The appellant Ms. Suman Taj, has filed the present miscellaneous appeal whose claim petition under S.22 of the Employees' Compensation Act came to be dismissed by the impugned Judgment and Award dated 16.11.2015 made in ECA No.310/2014 on the file of Senior Civil Judge & CJM, Chikkamagalur.

(2.) Brief facts of the case are:

(3.) The 1st respondent in response to summons issued did not appear. Hence, he was placed ex-parte. 2nd respondent Insurance Company filed objections, denied the averments made, and liability and further contended that there is no relationship of 'employer and employee' and the petitioner has not produced any documents to prove that she was working under 1st respondent and sought for dismissal of the claim petition.