A TREHAN Vs. ASSOCIATED ELECTRICAL AGENCIES ANOTHER

JUDGEMENT

(1.) This appeal by special leave is against the judgment of the Bombay High Court in Appeal No. 676 of 1993 whereby the order passed by a learned Single Judge of the High Court in Writ Petition No. 1406 of 1993 and also the order dated April 29, 1993 passed by Commissioner for Workmen's Compensation, Bombay have been set aside and the application filed by the appellant for compensation has been dismissed.

(2.) The appellant was employed by respondent No. 1 for carrying out repairs of television sets. On July 17, 1987 while he was repairing a television set a component of it burst and that caused an injury to his face. As a result thereof he lost vision of his left eye.

(3.) The appellant being an employee and insured person under the employees State Insurance Act, 1948 (hereinafter referred to as the 'ESI Act') and as the injury sustained by him was an employment injury, became entitled to the benefit of Section 46 (c) of the ESI Act. Therefore, he approached the ESI Corporation and the Corporation granted the benefit available to him under ESI Act.