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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  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  28th March, 2016 for further hearing of the case.

                 ....................J.                         (ANIL R. DAVE)

                      ....................J.                              (ADARSH KUMAR GOEL) New Delhi, March 04, 2016