REGIONAL DIRECTOR Vs. SRINATH CORPORATION

JUDGEMENT

(1.) THIS Insurance Appeal is directed against the Judgment in I. C. No. 8 of 2001 of the Employees Insurance Court.

(2.) THE respondent, a firm, was called upon to make remittance in respect of the payment made to head load workers among others. The Court has found, on the basis of the Judgment in 2001 (1) ILR Kerala 186 (ESI Corporation Vs. Babu Rao), that the respondent/ applicant cannot be held liable for contribution being made to the local committee, as the employer in relation to head load workers attached to the committee constituted under the Act, is the committee itself.

(3.) HEARD the learned counsel for the appellants and the learned counsel for the respondent/ Applicant.