ESI CORPORATION Vs. P SRINIVASA REDDY

JUDGEMENT

(1.) Both these appeals arise out of the order, dated 18/11/2005, passed by the E.S.I. Court-cum-lndustrial Tribunal in E.I. Appeal No.8 of 2003. Forthe sake of convenience, the parties are referred to as arrayed in C.M.A.No.612 of 2005.

(2.) The first respondent was employed as a Helper (Boiler Fireman) in M/s. Vishal Chemical Corporation, Jeedimetla. He has been admitted into the scheme of E.S.I, on 11-11-1994 on account of his employment and was issued E.S.I, card bearing No.2548006.

(3.) On 26-7-1995, the first respondent suffered extensive burn injuries during the course of employment, when he was removing burnt ash from the boiler fire box. His entire face, upto the ear, is said to have been burnt, particularly in the areas of temple and skull. On becoming unconscious, he was shifted to nearby hospital and was discharged after about one month. Thereafter, he was treated as in-patient in E.S.I. Hospital at Erragadda.