THE MANAGER, KACHARIGAON TEA ESTATE P.O. RANGAPARA, DISTRICT Vs. THE COMMISSIONER FOR WORKMENS COMPENSATION, ZONE

JUDGEMENT

(1.) Heard Mr. S.N. Sarma, learned Sr. counsel for the appellant and also heard Mr. P. Sundi, learned counsel for the respondents/claimants.

(2.) This is an appeal under section 30 of the Workmen's Compensation Act, 1923 against the impugned judgment and order dated 23.08.2011, passed by the Commissioner, Workmen's Compensation, Zone-III, Tezpur, in W.C. Case No. 15 of 2009.

(3.) The brief facts and circumstances leading to this appeal are as follows :-