- (1.) Heard the learned counsel for the parties.
(2.) Leave granted.
(3.) Just and legal order passed by the competent authority under ESI Act on 24.2.2012 in CS. No.2/7.12.2007 had been set aside by the High Court without discussing the reasoning's given by the Trial Court. Trial Court has found that admittedly, the death of the employee had taken place in the premises of respondent No. 3-M/s Universal Carbons (India) on 2.7.2007 and the deceased was taken to the hospital by the co-workers. Relying upon the evidence and facts and circumstances, it was held that death took place during the course of employment.;