KOCHEEKKARAN JOSEPH MICHAEL Vs. M.T. NAUTICAL GLOBAL

JUDGEMENT

(1.) This Suit is filed by one Capt. Kocheekkaran Joseph Michael and 19 others, under the heading of working as seafarers on the board of defendant No.1-Vessel, namely M.T. Nautical Global VII, (NG VII), Panama Flag IMO No. 9110432, seeking following prayers:

(2.) This Court on 09.05.2017 had ordered the arrest of defendant No.1-vessel in favour of the plaintiffs.

(3.) The parties have arrived at an amicable settlement out of Court. However, the disbursement of the amount is possible only in case of Plaintiff No.1-Capt. Kocheekkaran Joseph Michael, who has been paid an amount of Rs.94,50,000/- by way of a cheque bearing No. 244999, drawn on Axis Bank Limited, towards the full and final settlement, arrived at out of the Court. Lately, as ordered by this Court on 30.07.2019, he has been represented by the Learned Advocate, Mr. Manav Mehta, and learned Advocate, Ms. P.B. Sheth.