SURABHAKTI JAMATIA Vs. RAMKUMAR JAMATIA

JUDGEMENT

(1.) This appeal under the Workmen's Compensation Act is directed against the award dated 23.09.2011 passed by the learned Commissioner, Workmen's Compensation, West Tripura, Agartala in Case No.T.S. (W/C) No.02 of 2010 whereby learned Commissioner assessed the compensation at Rs.3,94,120/-, but held that only Sri Ramkumar Jamatia, the owner of the auto rickshaw was liable to pay the said amount.

(2.) The claimants are the widow and father of Jagat Bikram Jamatia. In the claim petition, it was alleged that the deceased was employed with auto van bearing No.TR03B-1657.

(3.) I have heard learned counsel for the parties.