GOPALNAGAR TEA FACTORY Vs. PABITRA TANTI

JUDGEMENT

(1.) Petitioner has prayed for the following reliefs :

(2.) This Court is not inclined to interfere with the impugned order dtd. 27/9/2018 passed by the Commissioner, Employees Compensation, West Tripura, Agartala in T.S.(E/C) No.03 of 2013 titled as The Factories and Boilers Organization v. Sri Suresh Kr. Choudhury, occupier of Gopal Nagar Tea.

(3.) It cannot be said that the order passed by the Commissioner, Employees Compensation, West Tripura, Agartala was perverse, illegal or erroneous or based on incorrect, incomplete appreciation of materials on record or misapplication of law.