Kerala High Court
M. Itteri vs The Regional Director on 3 November, 2008
Bench: C.N.Ramachandran Nair, Harun-Ul-Rashid
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Ins.APP.No. 28 of 2005()
1. M. ITTERI,
... Petitioner
Vs
1. THE REGIONAL DIRECTOR,
... Respondent
For Petitioner :SRI.DILIP MOHAN
For Respondent :SRI.P.SANKARANKUTTY NAIR, SC, ESI CORPN
The Hon'ble MR. Justice C.N.RAMACHANDRAN NAIR
The Hon'ble MR. Justice HARUN-UL-RASHID
Dated :03/11/2008
O R D E R
C .N. RAMACHANDRAN NAIR &
HARUN-UL-RASHID, JJ.
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INS. APP. No. 28 OF 2005
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Dated this the 3rd day of November, 2008
JUDGMENT
Ramachandran Nair,J.
Appeal is filed against order of the EI Court limiting sickness benefit to the appellant for two years. We have gone through the award and considered the contentions raised by both sides. It is seen that even though appellant claimed that the disease contracted by him, which is chronic obstructive pulmonary disease, is attributable to employment, the clear finding of the EI Court is that appellant developed the problem only after working over 24 years. Even though he was referred to a Medical Board, the Medical Board did not find the disease attributable to employment. Consequently, he was rightly declined the benefit claimed by him. We notice that benefit for two years is granted by the EI Court. Appeal is therefore devoid of any merit and is dismissed.
(C.N.RAMACHANDRAN NAIR) Judge.
(HARUN-UL-RASHID) Judge.
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