Parthivjyoti Saikia,J. - (1.) Heard the learned counsel, Ms. R. D. Mozumdar appearing for the appellant. Also heard Mr. I. A. Talukdar and the learned Sr. counsel, Mr. D. P. Chaliha assisted by Ms. M. Roy, learned counsel appearing for the respondents.
(2.) This is an appeal filed under Section 30 of the Employee s Compensation Act, 1923 against the judgment dated 28.11.2011, passed by the Commissioner, Employees Compensation, Nagaon, Assam, in Case No. NWC 102/2009, awarding compensation and holding that the respondent No. 1 is liable to paid compensation of Rs. 4,10,200/- (Rupees four lakhs ten thousand two hundred) only, along with 7% interest from the date of filing of the petition, payable by the appellant.
(3.) The respondent No. 1, namely, Krishnamoni Bora Gayan is the wife of late Ratul Gayan. The 2nd respondent, namely, Smti Taramai Gayan is the mother of late Ratul Gayan.;