PRAPULLA CHANDRA SATYANARAYANA Vs. PRAPULLA CHANDRA APPALAKONDA

JUDGEMENT

(1.) Being aggrieved by the order dated 25.10.2007 passed by the Commissioner under Workmen Compensation and Asst. Commissioner of Labour, Circle-I, Visakhapatnam in W.C. No. 33 of 2005, the present C.M.A. is filed by the applicant.

(2.) Appellant herein is the applicant in W.C. No. 33 of 2005. The tribunal below while assessing the evidence on record dismissed the application filed by the applicant. Aggrieved by the impugned Order dated 25.10.2007: the present C.M.A. is filed mainly urging that the tribunal below failed to assign the reasons for dismissal of the petition though there is ample evidence under Ex.A-1 to A-7 and that the impugned Order is unjust, contrary to the oral and documentary evidence on record.

(3.) Now the point for consideration is whether the Order of the tribunal below is sustainable.