Ashik Babu vs The Deputy Director
2021 Latest Caselaw 16514 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                    THE HONOURABLE MR.JUSTICE C.S.DIAS

         THURSDAY, THE 5TH DAY OF AUGUST 2021 / 14TH SRAVANA, 1943

                          INS.APP NO. 28 OF 2021

  AGAINST THE ORDER/JUDGMENT IN IC 23/2017 OF INDUSTRIAL TRIBUNAL,

                              KOLLAM, KOLLAM

APPELLANT/S:

              ASHIK BABU, AGED 54 YEARS
              KAITHAVILA PUTHEN VEEDU,
              JONAKAPPURAM P.O, KOLLAM, PIN-691 006
              BY ADV K.B.PRADEEP


RESPONDENT/S:

     1        THE DEPUTY DIRECTOR
              ESI CORPORATION, PANCHDEEP BHAVAN, ASRAMAM, KOLLAM-691
              002
     2        CHALAI SUDHAKARAN,
              PRESIDENT, ALL KERALA HOTEL AND LODGE ASSOCIATION,
              INTUC OFFICE, KKP BUILDING, SABHAVATHY KOVIL ROAD,
              CHALAI, THIRUVANANTHAPURAM, PIN-695 036.
     3        JAYAKUMAR,
              HARITHABHAVAN, KALASSERIVADAKKATHIL, KOTTAMKULANGARA,
              CHAVARA, KOLLAM, PIN-691 583
              BY ADVS.
              T.V.AJAYAKUMAR
              P.H.RIMJU



THIS INSURANCE APPEAL HAVING COME UP FOR ADMISSION ON 05.08.2021,

THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 INS.APP NO. 28 OF 2021
                                        2




                                   JUDGMENT

The learned counsel appearing for the

appellant submits that the appeal is filed

challenging the order of remand passed by the

Employees Insurance Court, Kollam in

I.C.No.23 of 2017. It is now learned that,

pursuant to the order of remand, the ESI

Corporation has passed a fresh assessment.

Therefore, the appellant desires to challenge

the fresh assessment order passed. In the

above said circumstances, learned counsel

prays that the appeal may be closed reserving

the right of the appellant to challenge the

fresh assessment order.

2. In the result, the appeal is closed reserving the

right of the appellant to challenge the fresh

assessment order passed by the Corporation

before the Insurance Court in accordance with

law.

INS.APP NO. 28 OF 2021

3. Needless to mention that all the contentions

raised by the appellant in the memorandum of

appeal are left open.

Sd/-

C.S.DIAS, JUDGE AMV/05/08/2021