SABITA RANI ROY Vs. BANI CHOUDHURY

JUDGEMENT

(1.) This appeal under Section 30 of the Workmen's Compensation Act, has been filed by the dependant legal representatives of the deceased workman, seeking enhancement of the quantum of compensation awarded by the learned Commissioner of Workmen's Compensation, West Tripura, Agartala dated 23.8.1993 passed in T.S. 20 (W.C.)92.

(2.) One Swapan Roy, the predecessor in interest of the claimant-appellants havingbeen engaged as an assistant by the owner respondent in vehicle bearing No. (TRL-3795) travelled with the said vehicle on 11 th December, 1990. The said vehicle met an accident at village Ghoshpukur under P.S. Phansidewa, District Darjeeling, West Bengal and as a result said Swapan Rqy while was in employment in the said vehicle succumbed to the injuries he sustained out of the said accident.

(3.) The learned Commissioner, Workmen's Compensation after proper enquiry/trial awarded an amount of Rs.78, 824 being compensation with 12% interest per annum from the date of application.