LAWS(CAL)-2007-8-74

M MURUGESHAN Vs. UNION OF INDIA

Decided On August 30, 2007
M.MURUGESHAN Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) IT is matter of regret that the Stamp Reporter of this Court has not taken any objection as to the classification of the appeal.

(2.) WE are of the opinion that the appeal has not been properly classified.

(3.) UNDER section 9a of the Aircraft Act, 1934 (the said Act in short) any person aggrieved by an award of the Arbitrator made under section 9b (l) (c) of the said Act may, within thirty days from the date of such award, prefer an appeal to the High Court within whose jurisdiction the aerodrome is situate. However the High Court may entertain the appeal after the expiry of the said period of thirty days if the High Court is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.