EMPLOYEES STATE INSURANCE CORPORATION, THROUGH ITS DEPUTY REGIONAL DIRECTOR PANAJI GOA Vs. K T SOMARAJAN TISWADI GOA

JUDGEMENT

(1.) ADMIT.

(2.) HEARD finally, by consent of the parties.

(3.) MRS. Agni, the learned counsel for the appellants states that the Corporation disputes that the injury allegedly suffered by the respondent is an employment injury. According to the Corporation, it is not an employment injury and therefore Section 75(2-A) of the Act is not attracted and the disablement question need not be decided by the Medical Board.