2017 AAC 923 (KAR)

Karnataka High Court

Hon'ble Judge(s): S.sujatha , J

(A) Employees' Compensation Act (8 of 1923) , S.2(1)(dd)(iii)— 'Employee' - Definition - Person doing painting work of building - Is employee - Since definition includes person doing maintenance work, which includes painting. 2002 (3) Lab LJ 523 (SC), Distinguished. (Para 7) (B) Employees' Compensation Act (8 of 1923) , S.3— Compensation - Accident arising during course of employment - Entrustment of painting work - Establishing relationship of principal employer and contractor between parties - Accident and death of person employed by contractor during doing painting work - Principal employer cannot avoid its liability to pay compensation. (Para 7)