LAWS(TRIP)-2022-6-3

PRABHAS DAS Vs. DIPAK DAS

Decided On June 27, 2022
Prabhas Das Appellant
V/S
DIPAK DAS Respondents

JUDGEMENT

(1.) Heard Mr. S. Bhattacharjee, learned advocate appearing for the petitioner.

(2.) It is contended by Mr. Bhattacharjee, learned counsel that the original Disability Certificate dtd. 19/2/2021 issued by the State Level Appellate Board, AGMC and GBP Hospital, Agartala is lying with the review-petitioner and he will submit the document along with a petition under Order XLI Rule 27 CPC.

(3.) The claimant-petitioner is allowed to submit appropriate petition for adducing additional evidence as per law. The member of the District Disability Medical Board who is present today is discharged without examination.