ELIAMMA SIMON Vs. SEVEN SEAS TRANSPORTATION LTD

JUDGEMENT

(1.) Widow and minor child of one Mr. Simon Joseph who was employed by the first defendant as a sea - man filed O.S. No. 68 of 1986 in the Sub Court, Kochi claiming compensation of Rs. 1,50,000/- from defendants 1 to 3 on the allegation that Simon Joseph was missing from the vessel m.v. Satya Kailash owing to the wanton acts and gross negligence of the first defendant and its employees.

(2.) The first defendant denied liability to pay the compensation claimed by the plaintiffs. In the written statement it is contended, inter alia, that the suit is barred by limitation.

(3.) The Court below found merit in the contentions of the defendants and dismissed the suit. Aggrieved, the plaintiffs have come up in appeal.