- (1.) THE Regional Director, Employses' State Insurance Corporation lodged the present petition under Section 75 (2) of the Employees' State Insurance Act, 1943 thereinafter be referred to as the Act) in the Insurance court, Ambala against (1)Kasturi Lal Vinaik principal employer or Messrs Hind Timber Industries, yamunanagar, and (2) Messrs Hind Timber Industries, Yamunanagar, for the recovery or Rs. 1,592/- in respect of employees' contribution for the period from 1st October, 1958, to 30th June, 1960. the petitioner alleged that the respondents-did not pay employees' contribution on a sum of Rs. 63,713. 33 np. paid by them as wages to their employees during the above period me details of their claim are given in schedule 'a'. The omission of the respondents to make the payment is said to have been noticed on the inspection of their factory by the inspector on 26th August, 1960.
(2.) THE respondents controverted the above allegations and added that the petitioner's claim was barred by time.
(3.) THE following issues were framed:-- (1) Whether the respondent is liable to pay Rs. 1592/-to the applicant as contribution from 1st October, 1958, to 30th June, 1960? (2) Is the application Within time? (3) Whether the application is validly tiled in the C. E. S. I. Court? all the issues were found in favour of the applicant and the claim was decreed with costs. The respondents have come up in appeal to this Court under Section 82 of the Act. ;