GOPAL DAS Vs. DULAL KRISHNA NATH

JUDGEMENT

(1.) THIS appeal is directed against the award dated 14 -05 -2008 passed by the learned Commissioner, Workmen's Compensation, West Tripura, Agartala in case No. T.S.(WC) 12 of 2006 whereby he rejected the claim petition filed by the claimant under sections 4, 4A and 22 of the Workmen's Compensation Act, 1923 only on the ground that since the claimant had not examined any doctor, he was not entitled to any compensation.

(2.) I have heard Sri S.K. Dutta, learned counsel for the appellant, Sri M. Nath, learned Sr. Counsel, and Sri D.C. Roy, learned counsel, for the respondent No. 1 and also Sri P.K. Dhar and Sri P. Gautam, learned counsel for the respondent No. 2.

(3.) THEREFORE , the award of the learned Commissioner is set aside and the matter is remanded to the Commissioner, Workmen's Compensation, West Tripura, Agartala with the following directions: - -