REGENT COMPUTRONICS PVT. LTD.

SANTI RANI DEBNATH Appellant

V/S

ANIL CHANDRA SAHA Respondents

Referred Judgements :-

H. L. (E) CLOVER,CLAYTON AND CO.,LTD. VS. HUGHIES [REFERRED TO]
CA: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]
STATE OF TRIPURA VS. PROVINCE OF EAST BENGAL [REFERRED TO]
REGIONAL DIRECTOR E S I CORPORATION VS. FRANCIS DE COSTA [REFERRED TO]
REGIONAL DIRECTOR E S I CORPORATION VS. FRANCIS DE COSTA [REFERRED TO]
SHAKUNTALA CHANDRAKANT SHRESHTI VS. PRABHAKAR MARUTI GARVALI [REFERRED TO]
NEW INDIA ASSURANCE CO LTD VS. AJOY MEDHI [REFERRED TO]
PROJECT OFFICER SOUNDA D COLLIERY OF CENTRAL COAL FIELDS LTD VS. PRESIDING OFFICER LABOUR COURT [REFERRED TO]

JUDGEMENT

(1.) This appeal, under Section 30 of the Workmen's Compensation Act, has been admitted by this Court for hearing on the following substantial question of law. "Whether a death caused due to illness arising out of and in course of employment of the workman could be termed as an accidental death within the meaning of Section 3 of the Workmen's compensation Act."

(2.) Heard learned senior counsel, Mr. S Deb assisted by learned counsel, Mr. M K Roy for the appellants and learned counsel, Mr. A Gon Choudhury for the respondent No.2, the New India Assurance Company Ltd.

(3.) Respondent Nos.1 and 3 have chosen to remain absent.

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SANTI RANI DEBNATH Vs. ANIL CHANDRA SAHA

Referred Judgements :-

JUDGEMENT

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