THE STATE OF TRIPURA Vs. ANITA SINGHA

JUDGEMENT

(1.) ALL these three appeals are being disposed of by a common Judgment since the issues raised in all the three appeals are identical.

(2.) AT the time when the appeals were admitted, no substantial question of law was framed as required under the provisions of Section 30 sub -Section (5) of the Workmen's Compensation Act.

(3.) BRIEFLY stated the facts of the case are that the victims in all the three cases were employed as labourer -cum -night guard in Agriculture department and posted at Kamalpur. It is not disputed that they died during the course of employment. It is urged on behalf of the State that since the accident occurred at Kamalpur in terms of Section 21 of the Workmen's Compensation Act, the value of the proceedings should have been the Court at Kamalpur and not at Agartala.