CHANDAN AND CHANDAN INDUSTRIES, OFFICE AT 17, NARAYANAMUDALI STREET, CHENNAI Vs. THE REGIONAL DIRECTOR, EMPLOYEES STATE INSURANCE CORPORATION, 143, STERLING ROAD, CHENNAI

JUDGEMENT

(1.) This civil miscellaneous appeal is directed against the judgment and decree dated 09.10.2000 passed by the learned I Additional Judge, City Civil Court, Chennai, in E.S.I.O.P.No.13 of 1993.

(2.) Heard the learned counsel appearing for the appellant and the learned counsel appearing for the respondent.

(3.) The learned counsel for the appellant would mainly contend that the trial Court, without considering the facts and circumstances of the case, erroneously passed an order dismissing the petition filed by the appellant. Further, the trial Court has not perused the documents filed on the side of the appellant and no opportunity was given to the appellant/industries to produce further documents to prove their case. The learned counsel for the appellant also contended that even according to the appellant, the appellant/industries will not come under the purview of the ESI Act, since less than 5 number of persons were working in the appellant/industries. Hence, the learned counsel for the appellant prayed that the order of the trial Court may be set aside and the appeal may be allowed.