ESI CORPORATION REP BY ITS JOINT DIRECTOR ESI CORPORATION, SUB Vs. PADMAVATI W/O SHANKAR KALAL AGE 47 YEARS, OCC

JUDGEMENT

(1.) This appeal is by the Employees State Insurance Corporation ['Corporation', for short] challenging the Judgment and Order passed by the Employees State Insurance Court, Hubli, ['ESI Court', for short] in ESI Application No. 17/2006

(2.) The facts in brief are:

(3.) The learned Counsel appearing for the appellant/Corporation would contend that the insurance Court erred in awarding a sum of Rs.50,000.00 towards the further medical expenses without any reasons. The medical expenses of Rs. 19,725.00 was already reimbursed by the Corporation. There was no iota of evidence that the applicants/claimants had incurred the huge medical expenses to the tune of Rs.50,000.00 and they are entitled for the same. The order of the ESI Court is based only on assumptions and presumptions without there being any valid basis. Accordingly, he seeks for setting aside the impugned order.