NEW INDIA ASSURANCE COMPANY LIMITED Vs. DIPTI DUTTA

JUDGEMENT

(1.) Heard Mr. K.K. Bhatta, learned counsel representing the appellant Insurance Company as well as Mr. S.C. Biswas and Mr. B.J. Mukherjee, learned counsel appearing for the respondents.

(2.) This is an appeal under Sec. 30 of the Employee's Compensation Act, 1923 challenging the judgment and order dtd. 12/5/2017 passed by the Commissioner for Workmen's Compensation, North Salmara Sub-Division at Bongaigaon in W.C. Case No.01/2016.

(3.) Late Uttam Dutta was a worker, working in M/S. Gayetri Projects Ltd. which was involved in construction of a flyover at Chaprakata. On 17/10/2015 at about 7 A.M., while Uttam Dutta was doing his duties, some construction materials fell upon him. He sustained serious injuries on his head and on the other parts of the body. He was immediately shifted to Lower Assam Hospital and Research Centre, Bongaigaon. Subsequently, for better treatment, he was referred to Narayana Super Speciality Hospital at Guwahati. On 24/10/2015, Uttam Dutta had succumbed to his injuries.