STATE OF TRIPURA Vs. SEFU DEB

JUDGEMENT

(1.) HEARD learned Addl. G.A., Mr. S. Chakraborty for the appellants and learned counsel, Mr. S.K. Datta for the respondent No.1.

(2.) THIS appeal under Section 30 of the Workmen s Compensation Act, 1923 is preferred by the State appellants against the judgment and award dated 30.07.2002, passed by the Commissioner, Workmen s Compensation, West Tripura, Agartala, in case No.TS(W.C.) 23 of 1997.

(3.) IT is submitted by learned Addl. G.A., Mr. Chakraborty that the appellants were the principal employers and the deceased workman was engaged by a contractor, and therefore, the Tribunal ought to have directed the contractor to indemnify the principal employer i.e. the appellants regarding the compensation awarded. It is also submitted by learned Addl. G.A., Mr. Chakraborty that the amount calculated and awarded by the Commissioner, Workmen s Compensation has alreadybeen paid to the claimant. Learned counsel only prayed for an order under Section 12 of the Workmen s Compensation Act.