CHRISTOPHER Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed by the E.S.I. Corporation seeking review of judgment dated 27.2.2007 in W.P.(C). No.33665/2003 (2007 (3) KLT 225).

(2.) Heard counsel for necessary parties.

(3.) R.61 of the Employees' State Insurance (Central) Rules, 1950 provides for medical benefits to the injured person and spouse. However, in the last paragraph of the judgment sought to be reviewed, it was declared that the petitioner and his family members are entitled to medical benefits. The same is an error apparent on the face of the judgment sought to be reviewed.