SUNDARAM GOVIND Vs. ASSAIN ALIAS HASSAIN

JUDGEMENT

(1.) THIS is a petition filed under Section 151 of the Code of Civil Procedure by Sri Sundaram Govind, Addl. District Judge, Alappuzha to expunge remarks made by this Court against him in judgment dated July 23, 2010 in M.A.C.A. No. 456 of 2006 or in the alternative to declare that the said observations are intended only for future guidance and are not to be relied upon to the detriment of his judicial career.

(2.) THE material averments in the petition, in brief, are these: While the petitioner was working as Motor Accidents Claims Tribunal, Manjeri, he passed an award dated April 30, 2005 in O.P. (MV) No. 1736/2000. THE claimant filed M.A.C.A. No. 456/2006 claiming enhancement of the compensation, which was granted by this Court by judgment dated July 23, 2010. In paragraph 4, 7 and 8 in that judgment this Court has observed thus:

(3.) SRI P.G. Parameswara Panicker, the learned senior counsel appearing for the petitioner, mainly argued that the above observations made in the judgment against the petitioner were only in the nature of future guidance and were never intended to be entered in the confidential report of the petitioner and that this Court has jurisdiction to entertain this petition.