HARIHAR SINGH Vs. DILAU

JUDGEMENT

(1.) The appeal has been preferred by the contractor aggrieved by order dated 15.5.1998 passed by Commissioner for Workmen's Compensation in Case No. 2/96/WC Act (fatal).

(2.) Mst. Dilau filed a petition claiming compensation on account of death of her son Vidyapati who was a workman employed by Harihar Singh, contractor. While maintaining the transformer in electric substation in the workshop of Northern Coal Fields Ltd., he was subjected to electric shock due to that he died, consequently compensation of Rs. 1,20,160/- and penalty was claimed.

(3.) The Northern Coalfields Ltd. in its reply denied the claim on the ground that deceased was not in their employment. Harihar Singh was also not employed as a contractor. No permission was granted to maintain the transformer as such it was not liable.