REGENT COMPUTRONICS PVT. LTD.

E S I CORPORATION Appellant

V/S

LEELA Respondents

Referred Judgements :-

CORK V. KERBY MACLEAN LTD. [REFERRED TO]
MACRAE V. SWINDELLS [REFERRED TO]
TEJUBAI AND OTHERS V. THE GENERAL MANAGER,W.RLY. BOMBAY AND ORS. [REFERRED TO]
HINDUSTAN STEEL CONSTRUCTION LTD.,V. NURAISHA KHATOON [REFERRED TO]
PIGNEY V. POINTER'S TRANSPORT SERVICES LIMITED [REFERRED TO]
DEVSHI BHANJI KHONA V. MARY BURNO AND ANR. [REFERRED TO]
P RATHINAM NAGBHUSAN PATNAIK VS. UNION OF INDIA [REFERRED TO]
AMUBIBI WD O SHEIKHAMU SHEIKHMAHOMED VS. NAGRI MILLS COMPANY LIMITED [REFERRED TO]
LINGAM SEETHARAMAYYA VS. BIJJAM BRAHMARAMBA [REFERRED TO]
MADRAS STATE ELECTRICITY BOARD VS. AMBAZHATHINGAL ITHACHUTTI UMMA [REFERRED TO]
LAXMIBAI ATMARAM VS. CHAIRMAN AND TRUSTEES BOMBAY PORT TRUST [REFERRED TO]
UNITED INDIA INSURANCE CO VS. C S GOPALAKRISHNAN [REFERRED TO]
ZUBEDA BANO VS. MAHARASHTRA STATE ROAD TRANSPORT CORP [REFERRED TO]
VENUGOPAL NARAYANAN NAIR VS. T L PAULSON [REFERRED TO]

JUDGEMENT

(1.) THE interesting question for judicial resolution in this case is as to whether the suicide of an employee owing to depressive neurosis consequent on an employment injury sustained by him would furnish a cause of action for his dependents to make a claim for dependents' benefits under S. 52 of the Employees' State Insurance Act, 1948 (hereinafter referred to "the Act" for short ).

(2.) IN this appeal filed under S. 82 (2) of the Employees' State Insurance Act, 1948, the Employees State Insurance Corporation (hereinafter referred to "the Corporation" for short), which was the first opposite party before the Employees' Insurance Court, palakkad (hereinafter referred to "the E. I. Court" for short), challenges the order dated 17. 5. 2005 of the E. I. Court in I. C. 84 of 2003.

(3.) THE following are the questions of law formulated in the Memoradum of Appeal filed by the Corporation:-

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E S I CORPORATION Vs. LEELA

Referred Judgements :-

JUDGEMENT

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