K.N.PRASAD Vs. P.R.GIGI

JUDGEMENT

(1.) This appeal has been filed by the first respondent in ECC No.82/2014, on the files of the Court of the Employees Compensation Commissioner, Idukki, Peermade, as per which it has made certain corrections to its Final Order issued earlier. The appellant asserts that the impugned order has been issued without competence and thus prays that it be set aside.

(2.) None of the facts are in dispute in this appeal and I, therefore, do not deem it necessary or requisite to record the same or to evaluate it.

(3.) The sole contention of the appellant, who has filed this appeal against the order, dated 11.08.2017, in the aforementioned ECC, is that the Employees Compensation Commissioner does not obtain any jurisdiction to modify or review his own original order; and therefore, that the order impugned, which does so, is untenable and illegal.