EMPLOYEES STATE INSURANCE CORPORATION Vs. MURUGAN

JUDGEMENT

(1.) The order dated 14.09.2017 passed in E.S.I.O.P.No.1/2014 is under challenge in the present Civil Miscellaneous Appeal.

(2.) The Substantial question of law raised in the appeal reads as under:

(3.) The ESI Corporation is the appellant and the learned counsel appearing on behalf of the appellant mainly contended that the award of monitory compensation of Rupees Two Lakhs is not contemplated under the provisions of the ESI Act. Thus, the ESI Court exceeded its jurisdiction by granting compensation. This apart, for temporary disablement benefits, the appellant/ESI Corporation has already settled the amount as per the eligibility. In respect of the period, in which, the workman has not taken treatment, no payment was made. However, the ESI Court granted such payment, which is in violation of Section 64 of the ESI Act.