Bombay High Court
M/S. Anglo Eastern Ship Management Ltd vs Natwarlal Khalasi on 17 December, 2018
Author: A.S.Chandurkar
Bench: A.S. Chandurkar
520-FAST-20960-18 1/2
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICATION
FIRST APPEAL ST. NO.20960 OF 2018
WITH
CIVIL APPLICATION ST. NO.20962 OF 2018
m/S Anglo Estern Ship Managment Ltd.
-vs-
Natwarlal Khalasi
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
Ms Naseem Sumnani, Advocate i/b M/s Bhatt & Saldhana
for applicant/appellant.
CORAM : A.S.CHANDURKAR, J.
DATE : December 17, 2018 Not on board. Taken up on production. Civil Application St. No.20962 of 2018 By relying upon the order dated 04/10/2018 in Civil Application No.2915/2018 in First Appeal (St) No.20981 of 2018 (M/s Deep Sea Shipping and Mannin Services Pvt. Ltd. vs. Many Mamachan Bahurasanam Kinnsyumukhy Manalil) it is submitted on behalf of the appellant that it was not open for the learned Commissioner to have awarded compensation beyond what is permissible under the Employees Compensation Act, 1923. Relying upon paragraph 5 of the Civil Application it is submitted that the amount of compensation as payable under the Schedule would be Rs.6,33,360/-
Issue notice of this application, returnable on 22/02/2019.
Keeping the aforesaid aspects open for the respondent to contest, on the applicant depositing an amount of Rs.6,33,360 with the trial Court within period of four weeks ::: Uploaded on - 22/12/2018 ::: Downloaded on - 27/12/2018 09:02:20 ::: 520-FAST-20960-18 2/2 from today, there shall be ad interim relief in terms of prayer clause (c).
First Appeal St. No.20960 of 2018 Issue notice, returnable on 22/02/2019.
(A.S.CHANDURKAR, J.) Asmita ::: Uploaded on - 22/12/2018 ::: Downloaded on - 27/12/2018 09:02:20 :::