ANJANA ROY (DEB) Vs. GOURANGA CHANDRA DEBNATH

JUDGEMENT

(1.) Heard Mr. A. Acharjee, learned counsel appearing for the appellants.

(2.) This is an appeal under Section 30 of the Employees' Compensation Act, 1923 for enhancement of the awarded compensation passed by the learned Commissioner, Employees Compensation, Gomati District, Udaipur, vide judgment dated 28.02.2019 in connection with T.S.(E.C.) 03/2016.

(3.) The case as projected by the learned Commissioner is stated below, in verbatim: