(1)A seaman or apprentice or a person duly authorised on his behalf may, as soon as any wages due to him become payable, apply to [any Judicial Magistrate of the first class or any Metropolitan Magistrate, as the case may be,] exercising jurisdiction in or near the place at which his service has terminated or at which he has been discharged or at which any person upon whom the claim is made is or resides, and [such Magistrate] [ Substituted by Act 12 of 1983, Section 17 and Schedule, for " the Magistrate" (w.e.f. 18.5.1983).] shall try the case in a summary way and the order made by [such Magistrate] [ Substituted by Act 12 of 1983, Section 17 and Schedule, for " the Magistrate" (w.e.f. 18.5.1983).] in the matter shall be final.
