Pashchimanchal Vidyut Vitaran ... vs Smt. Phoolwati And 3 Ors.
2014 Latest Caselaw 4071 ALL

Citation : 2014 Latest Caselaw 4071 ALL
Judgement Date : 6 August, 2014

Allahabad High Court

Pashchimanchal Vidyut Vitaran ... vs Smt. Phoolwati And 3 Ors. on 6 August, 2014

Bench: Rajes Kumar, Anant Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 1145 of 2014
 

 
Appellant :- Pashchimanchal Vidyut Vitaran Nigam Ltd. And 2 Ors.
 
Respondent :- Smt. Phoolwati And 3 Ors.
 
Counsel for Appellant :- S.C. Srivastava
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Anant Kumar,J.

Learned counsel for the appellant states that the deceased was not the employee of the appellant and has no employer and employee relationship in existence. The claimants were not able to adduce any evidence to establish the employment of the deceased with the appellant.

Prima facie, we find substance in the argument of learned counsel for the appellant, which requires consideration.

Admit.

Issue notice.

The operation of the impugned judgment and order dated 28.3.2014 passed by the Commissioner, Employee's Compensation Act/Deputy Labour Commissioner, Moradabad Region, Moradabad in case no. W.C.A. 23 of 2012 (Smt. Phoolwati and others vs. Sompal Giri and others) shall remain stayed. The appellant has deposited the entire amount of compensation, which shall be kept in a fixed deposit scheme in a nationalized bank, yielding maximum interest.

Order Date :- 6.8.2014