REGIONAL DIRECTOR Vs. A.LATCHUMANAN

JUDGEMENT

(1.) The order dated 21.03.2012 passed in ESI Appeal No.1 of 2010, is under challenge in the present civil miscellaneous appeal.

(2.) Employees' State Insurance Corporation is an appellant. The substantial question of law raised in the present appeal reads as under:

(3.) The learned counsel appearing on behalf of the appellant mainly contended that Section 64 of the ESI Act contemplates temporary disablement benefits on certain conditions. Thus, on compliance of the conditions stipulated in the provision, the temporary disablement benefits can be sanctioned. The question arises whether the ESI Court is competent to extend the temporary disablement benefit against the recommendation of the Medical Board.