THE ESI CORPORATION Vs. LAKSHMI LAVANYA

JUDGEMENT

(1.) Heard Sri Venna kalyan Chakravarthi, learned counsel representing Sri U.R.P.Srinivas, learned Standing Counsel for the appellant-ESI Corporation.

(2.) No representation for the respondents.

(3.) This appeal under Sec. 82 of the Employees' State Insurance Act, 1948 (in short 'ESI Act') has been filed by the Regional Director of ESI Corporation challenging the order and decree dtd. 20/10/2005 in ESI O.P.No.81 of 2001 passed by the Principal Senior Civil Judge, Nellore.