REGIONAL DIRECTOR Vs. HANSAGUARI BABULAL

JUDGEMENT

(1.) Heard learned advocate Mr. Hemant S. Shah for the appellant and learned advocate Mr. P.S. Gogia for the defendant No.1.

(2.) The present First Appeal is filed under Sec. 82(2) of the Employees' State Insurance Act, 1948 (hereinafter referred to as the 'said Act), challenging the judgment and order passed by the Employees' Insurance Court No.1 (Industrial Court), Rajkot in E.S.I. Application No.47/87 on 26/11/2002.

(3.) The brief facts of the case giving rise to this appeal are as under: