Report No. 62

1B.8. Cases relating to Ships.-

Similarly, a British ship on the high seas is not "British territory" so as to enable a workman injured thereon to bring himself within the Act, unless he is within the special provisions relating to seamen.1

1. Schwartz v. India Rubber etc. Co., (1912) 2 Kings Bench 299 (CA).

Back

Index

Next