S. SELVARAJ Vs. SHOBA METALLIC YARN INDUSTRIES

JUDGEMENT

(1.) The order dated 13.06.2016 passed in ESI.CMA.No.1 of 2006 is under challenge in the present Civil Miscellaneous Appeal.

(2.) The Substantial Question of law raised by the appellant, which reads as under:

(3.) The substantial question of law raised are relatable to the facts of the case and the appellant met with an accident and based on the accident report, he filed an application for compensation. The ESI Court adjudicated the issues with reference to the documents and evidences.