BRANCH MANAGER Vs. DULAL DEBNATH

JUDGEMENT

(1.) The present appeal under Section 30 of the Employees' Compensation Act, 1923 (formerly known as the Workmen's Compensation Act, 1923) filed by the Insurer is directed against the judgment dated 05.03.2019 passed by the learned Commissioner, Employees' Compensation, West Tripura, Agartala, in case No.TS(EC) 03 of 2014.

(2.) Heard Mr. P. K. Ghosh, learned counsel for the appellant. Also heard Mr. S. Lodh, learned counsel for the claimant-respondent No.1.

(3.) BACKGROUND AND RELEVANT FACTS: