REGIONAL DIRECTOR Vs. KESHABHAI JENABHAI

JUDGEMENT

(1.) PRESENT first appeal under section 82 of the Employees' State Insurance Act, 1948 (for short the Act) has been filed by the appellant Regional Director, Employees State Insurance Corporation being dissatisfied with the impugned judgment and order passed by the ESI Court in ESI Second Appeal No.18/2009 dated 16.9.2011, whereby it confirmed the order of the Medical Appellate Tribunal (for short the Tribunal) delivered in Appeal No.105 of 2008.

(2.) HEARD learned advocates appearing for the parties to the present proceedings and perused the impugned judgment and order.

(3.) BRIEFLY stated the respondent employee met with an accident on 24.11.2006 during his service and sustained eye injuries. The Medical Board assessed 0% disability and therefore, the respondent preferred appeal before the Tribunal vide Appeal No.105 of 2008, where the disability was assessed at 15%. Again being dissatisfied with the said decision, the appellant preferred second appeal before the learned ESI Court, Ahmedabad.