RENU CHANDA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) These two appeals are being disposed of by a common judgment since they arise out of one award passed by the learned Commissioner, Workmen's Compensation, on 5th December, 2011 in case No.TS(W/C) No.35 of 2003 whereby the Commissioner has assessed the compensation payable to the claimant at Rs.3,36,000/- and has awarded 6% interest on the said amount from the date of accident.

(2.) The allegations made by the claimant-appellant were that her son Bubu Chanda was employed as a workman by respondent No.3 Kabir Saha who was a contractor working in the Public Health Engineering Department for the purpose of deep tube-well drilling. It is alleged that while doing this work the injured received an injury and died as a result of the injury. The claimant alleged that the deceased was getting wages of Rs.4,500/- per month + food and tiffin allowance of Rs.50/- per day i.e. Rs.6,000/- in all.

(3.) The respondent No.3 denied all the allegations made in the petition. The stand of the State of Tripura and the Executive Engineer was that they had given a contract to respondent No.3 to drill the well and that the deceased Bubu Chanda was the employee of respondent No.3.