O.N. Khandelwal, J. - (1.) This appeal under section 82 of the Employees State Insurance Act, 1948 (hereafter referred to as the ESI Act) has been filed against the order dated 27.4.1992 passed by the Employees Insurance Court, Kanpur.
(2.) The respondent employee sustained employment injuries in his left ear on 30.10.1992 when he was on duty in the Elgin Mill No. 2 Kanpur. The first certificate was issued by the Insurance Medical Officer on 31.10.1992. He was administered analgesic and antibiotic medicines and remained under the continuous treatment from 31.10.1992 to 9.11.1992. Form No. BI (1) (a) duly filled by the Insurance Medical Officer was sent for information of the Medical Board. The Medical Board in Form BI (2) entered details and other employment injuries that of left eye on account of accident dated 9.6.1978, of left knee on account of accident dated 6.10.1987. The Medical Board vide its report dated 23.12.1992 examined and found Injury (left) ear O/E (On examination) no external scar mark (Left) ear vicinity EAM (External Audiometery Meatus) Bil NAD (No abnormality detected). T.M. Bil (Tympanic Membrane Bilateral) intact. No perforation, Lombard test, C.M.T. ... does not reveal hearing defect pertaining to injury.
(3.) It was signed by the Chairman and one Member. The decision of the Medical Board was communicated to the Employees State Insurance Corporation (hereinafter referred to as the ESI Corporation), who in turn informed its decision to the employee through its letter dated 28.02.1992.;