EMPLOYEES STATE INSURANCE COPORATION Vs. RAMESHBHAI BECHARBHAI NAI

JUDGEMENT

(1.) The present first appeal is filed by the appellant Employees State Insurance Corporation, Ahmedabad, under sec. 82 of the Employees' State Insurance Act, 1948 (hereinafter referred to as 'the ESI Act') challenging the impugned judgment and order in First Appeal No. 13/94 by the ESI Court dated 9.12.1994 allowing the appeal filed by the respondent workman.

(2.) The facts of the case as narrated, briefly summarized, are as follows:

(3.) Heard learned advocate Ms. Hina Desai for the appellant Corporation and learned advocate Ms. Asha Gupta for the respondent workman.