Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 1]

Kerala High Court

M/S.Neenath Textiles vs Esi Corporation on 13 January, 2010

Author: M.N.Krishnan

Bench: M.N.Krishnan

       

  

  

 
 
  IN THE HIGH COURT OF KERALA AT ERNAKULAM

Ins.APP.No. 22 of 2009()


1. M/S.NEENATH TEXTILES, KOTTAKKAL,
                      ...  Petitioner

                        Vs



1. ESI CORPORATION, REGIONAL OFFICE
                       ...       Respondent

2. ESI CORPORATION REGIONAL OFFICE (KERALA)

                For Petitioner  :SRI.K.M.FIROZ

                For Respondent  :SRI.THOMAS MATHEW NELLIMOOTTIL

The Hon'ble MR. Justice M.N.KRISHNAN

 Dated :13/01/2010

 O R D E R
                      M.N. KRISHNAN, J.
                  ...........................................
                       Ins.A.No.22 OF 2009
                  .............................................
           Dated this the 13th day of January, 2010.

                         J U D G M E N T

Heard the learned counsel for the appellant as well as the respondents.

2. This appeal is preferred against the order of the Employees' Insurance Court, Palakkad in I.C.No.53/2005. An action was initiated by the E.S.I. Corporation for realisation of Rs.82,418/= towards contribution for the period from 24.8.2004 to 30.4.2005 in respect of M/s. Zeenath Textiles and M/s.Zeenath Garments on the basis of clubbed coverage. The issue was with respect to the clubbage of the two shops.

3. The learned insurance court after consideration of the materials held that M/s.Zeenath Garments and M/s.Zeenath Textiles are two independent establishments and there cannot be any clubbage. But, it proceeded further and held that M/s. Zeenath Textiles is having 22 employees and therefore, it is liable to be covered under the E.S.I. Act. It has to be stated that such an issue was : 2 : Ins.A.No.22 OF 2009 not before the E.I. Court at all. The establishments had challenged the question of clubbage before the E.I. Court and the court was only expected to answer the same but not to travel beyond the scope of enquiry which is contemplated in the proceedings.

4. Therefore, the whole procedure adopted by the E.I. Court is incorrect and there cannot be any finding without involvement of an issue by the court. So, I set aside the order passed by the insurance court and permit the E.S.I. Corporation to initiate fresh proceedings against M/s. Zeenath Textiles, if the E.S.I Corporation has got a contention that it is independently covered under the provisions of the E.S.I. Act.

The appeal is allowed.

M.N. KRISHNAN, JUDGE cl : 3 : Ins.A.No.22 OF 2009