Introduction There is nothing new or revolutionary about employers having certain responsibilities towards their workers. The responsibility of employers for injury to their employees was recognized in many countries under the common law doctrine. Such doctrine required employers to provide safe equipment, enforce safety rules, use reasonable care in the selection of employees and instruct employees regarding the dangers of their employment. These restrictions seemed to place significant responsibility upon employers. With the growing complexities of Indian industries and increasing use of machinery and consequent danger to workmen it was felt that there should be a legislation to protect the workmen from the hardship arising from accident.1 The setting up of the International Labour Organisation and Framing of Workmen’s Compensation (Accidents) Convention, 1925; Equality of Treatment (Accident Compensation) ....