REGENT COMPUTRONICS PVT. LTD.

SANKAR KAL Appellant

V/S

SUNIL KUMAR SAHA Respondents

Referred Judgements :-

CHALLIS VS. LONDON AND SOUTH WESTERN RAILWAY COMPANY [REFERRED TO]
NISBET VS. RAYNE AND BURN [REFERRED TO]
BOARD OF MANAGEMENT OF TRIM JOINT DISTRICT SCHOOL VS. KELLY [REFERRED TO]
AMBALAL VS. LIC OF INDIA [REFERRED TO]
NEW INDIA ASSURANCE CO. LTD VS. AJOY MEDHI [REFERRED TO]
STATE OF TRIPURA VS. PROVINCE OF EAST BENGAL [REFERRED TO]
MACKINNON MACHENZIE AND CO PRIVATE LIMITED VS. IBRAHIM MAHMMED ISSAKF [REFERRED TO]
REGIONAL DIRECTOR E S I CORPORATION VS. FRANCIS DE COSTA [REFERRED TO]
JYOTHI ADEMMA VS. PLANT ENGINEER NELLORE [REFERRED TO]
SHAKUNTALA CHANDRAKANT SHRESHTI VS. PRABHAKAR MARUTI GARVALI [REFERRED TO]
NEW INDIA ASSURANCE CO LTD VS. AJOY MEDHI [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. SABITA GOPE [REFERRED TO]
NEW INDIA ASSURANCE CO LTD VS. UJJALA DEBNATH [REFERRED TO]
THENGACKAL ESTATE VS. REETHAMMAL [REFERRED TO]

JUDGEMENT

(1.) The appellant named above, set the law in motion presenting a petition before the Commissioner, Employee's Compensation, West Tripura, Agartala, for granting him adequate compensation for the death of his brother Bhola Kal, who died on the intervening night of 10.03.2000 and 11.03.2000, "arising out of and in the course of his employment", while working as Assistant-cum-Cleaner of vehicle No.TR-01-1805(Truck), belonged to respondent No.1.

(2.) Heard learned senior counsel, Mr. S. Deb, assisted by learned counsel, Mr. P.K. Pal for the appellant-petitioner and learned counsel, Mr. P. Gautam for respondent No.2, the National Insurance Company Limited. Respondent No.1, has chosen to remain absent.

(3.) Brief Facts:-

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SANKAR KAL Vs. SUNIL KUMAR SAHA

Referred Judgements :-

JUDGEMENT

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