E.S.I.C. vs Moti Lal
2013 Latest Caselaw 345 ALL

Citation : 2013 Latest Caselaw 345 ALL
Judgement Date : 4 April, 2013

Allahabad High Court

E.S.I.C. vs Moti Lal on 4 April, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1057 of 1991
 

 
Petitioner :- E.S.I.C.
 
Respondent :- Moti Lal
 
Petitioner Counsel :- Rajesh Tiwari
 

 
Hon'ble Rajes Kumar,J.

This is an appeal against the order dated 20.9.1991 passed by the Judge, Employees Insurance Act, Kanpur. This appeal has been filed in the year 1991 and has now been listed before the Court after 22 years for admission.

Learned counsel for the appellant submitted that it is a partial loss of vision of one eye and not total loss of vision, therefore, it falls under the category of injuries mentioned at Serial No. 32A Part II of 2nd Schedule of the Act and not 32 of the Act.

There appears to be substance in the argument of learned counsel for the appellant.

Admit.

Issue notice.

The appellant may take steps to serve the respondent by registered post.

Order Date :- 4.4.2013

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