SANDHYA DAS Vs. JAGANNATH PAUL

JUDGEMENT

(1.) THIS appeal by the claimant petitioner under Section 30 of the Workmen's Compensation Act is directed against the award, dated 24.05.2007, passed by the learned Commissioner, Workmen's Compensation, West Tripura, Agartala in T.S. (W.C.)20 of 1997 whereby he dismissed the petition for grant of compensation under Section 4 of the Workmen's Compensation Act.

(2.) THIS appeal was admitted on 17.08.2007 but at the time of admission no substantial question of law was framed. However, since this is an appeal filed by the claimant where the claim of the petitioner has been rejected, I have gone through the entire record to satisfy myself about the correctness and legality of the award passed by the learned Tribunal.

(3.) THE respondent Jagannath Paul was served and was proceeded against ex parte. Thereafter the statement of the wife was recorded and on 07.09.1999 the Commissioner, Workmen's Compensation allowed the petition and granted compensation of Rs. 1,69,440/ - along with interest. Thereafter, the respondents filed an application for setting aside the ex parte proceedings and these ex parte proceedings were set aside in Civil Miscellaneous Petition 240 of 1999 decided on 30th July, 2005. The ex parte order was recalled and the suit restored to its original file and number.