E K RAJAKRISHNAN REGIONAL Vs. KARTIK RAM

JUDGEMENT

(1.) This is an appeal under Section 82 of the Employees' State Insurance Act, 1948 (hereinafter referred to as the Act ) which restricts interference only on a substantial question of law.

(2.) RESPONDENT being an employee is entitled to the benefits under the Act. On 1. 3. 1966 at about 2.30 p. m., his left thumb was pressed by the agitator drive causing injury. He was treated in the E. S. I. Hospital where he complained about his left ear being affected. The Medical Board gave a report on 6.10.1969 that the left thumb has not been affected. However, there was no mention about the injury to the left ear resulting in defect in hearing.

(3.) THE period of. limitation for preferring an appeal is three months from the date of the order of the Medical Appeal Tribunal. Delayed appeal can, however, be entertained if the E. S. I. Court is satisfied that the appellant has sufficient reason for not presenting the application within the said period This is provided in Rule 20 -8 of the Employees State Insurance ( General) Rules, 1950.