REGIONAL DIRECTOR Vs. BHIKHABHAI BHURABHAI RANA

JUDGEMENT

(1.) Leave to amend as sought for, is granted.

(2.) Permission, as sought for, to bring the heirs on record is granted. Necessary amendment to be carried out forthwith.

(3.) The present First Appeal is filed under Sec. 82(2) of the Employees' State Insurance Act, 1948 (for short hereinafter referred to as 'the ESI Act') challenging the judgment and order dtd. 25/10/2001 passed by the Employees State Insurance Court, Vadodara in Application No.4 of 1988.