REGIONAL DIRECTOR Vs. PARSHOTTAMBHAI MULJIBHAI PARMAR

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.27/2012 dated 8.5.2013, whereby it assessed disability of the respondent at 30%.

(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 injury on his left eye. The Medical Board assessed 0% disability and therefore, the respondent preferred appeal before the Medical Appellate Tribunal (for short the Tribunal) vide Appeal No.48 of 2010, where the disability was assessed at 30%. Again being dissatisfied with the said decision, the appellant preferred second appeal before the learned ESI Court, Ahmedabad.