- (1.) The petitioner was a Steward in the ship "DREDGE-XI". He sustained injury and later on was declared medically unfit for the job.
(2.) He made a claim before the Worksmen Compensation Court that was allowed by the Court. The Workmen Compensation Court granted compensation to the extent of Rs. 13.2 lakhs together with interest at the rate of 12% p.a.
(3.) Being aggrieved, the Shipping Company has come up in appeal.;