REGIONAL DIRECTOR Vs. KARUNAKARAN CHINDRAN

JUDGEMENT

(1.) REGIONAL Director, Employees State insurance Corporation, Ahmedabad, appellant, original opponent, has filed this appeal against the judgement and order dated 12. 7. 2005 passed by the learned judge, Employees' State Insurance Court, ahmedabad, in EI Second Appeal No. 41 of 2003 in M. A. T. Appeal No. 60 of 2001.

(2.) HEARD Mr. Hemant S. Shah, learned advocate for the appellant. When the matter was placed for hearing before this Court, this Court issued notice on 2. 2. 2007 and further orders were passed on 23. 3. 2007 as well as 20. 6. 2007. With consent of the parties, the matter has been taken up for final disposal.

(3.) THE facts giving rise to this appeal are as under: