- (1.) THIS First Miscellaneous Appeal is at the instance of a claimant in a proceeding under the Workmen's Compensation Act (hereinafter referred to as the Act) and is directed against the award dated 24th June, 2003 passed by the learned Commissioner, Workmen's compensation, West Bengal, in Claim Case No. 15/2000 thereby dismissing the application under Section 3 of the Act.
(2.) BEING dissatisfied, the claimant has come up with the present appeal.
(3.) IT appears from records that one Sk. Kalloo, the husband of the appellant, was engaged in the vessel named M. T. Jaynarayan Vyas underthe employment of the Shipping Corporation of India Limited, the respondent herein. On 4th July, 1991 the said Sk. Kalloo, working as the second cook in the said vessel, had fallen down from the staircase of the ship and sustained fracture-injury on his left rib. He was immediately attended to by the Medical Officer of the said vessel who advised hospitalization of the victim in the National Hospital at Madras. He was treated in the said hospital from 4th July, 1991 to 16th July, 1991 and thereafter, was sent to Kolkata for further treatment.;