STATE OF TRIPURA Vs. JOYDEB LODH

JUDGEMENT

(1.) This appeal, under Section 30 of Workmen's Compensation Act, 1923, is directed against the judgment & award, dated 26.07.2004, passed by the Commissioner, Workmen's Compensation, West Tripura, Agartala, in Case No. TS. (WC)39 of 2001. Heard learned Additional Government Advocate, Mr. Supriya Chakraborty for the appellants. Also heard learned Mr. S K Datta for the respdt No. 1 as well as learned counsel, Mr. P. Gautam for the respdt. No. 3.

(2.) None appeared for the respdt No. 2.

(3.) The fact, in short, necessary for disposal of this appeal, may be stated thus: