Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.2533 OF 2016
(Arising out of S.L.P.(C) No.554 OF 2016)
KERALA STATE ROAD TRANSPORT CORPORATION Appellant(s)
Versus
N.K. BYJUMON Respondent(s)
J U D G M E N T
ANIL R. DAVE, J.
1. We have heard learned counsel for both the
parties.
2. The respondent, who has now appeared in the case,
is permitted to withdraw the amount of Rs.10,000/-
(rupees ten thousand only) deposited by the
JUDGMENT
petitioner with the Registry.
3. The petitioner is directed to pay a further sum
of Rs.10,000/- (rupees ten thousand only) to the
respondent by way of costs.
4. Leave granted.
5. Looking at the fact that the respondent has been
compensated and the delay was due to carelessness of
an employee of the appellant-Corporation, who is
being departmentally dealt with, we set aside the
impugned judgment passed by the High Court and remit
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the matter to the High Court so that the same can be
decided afresh on merits.
6. The appeal is, accordingly, disposed of as
allowed.
7. The parties shall appear before the High Court on
th
28 March, 2016 for further hearing of the case.
....................J.
(ANIL R. DAVE)
....................J.
(ADARSH KUMAR GOEL)
New Delhi,
March 04, 2016
JUDGMENT
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