ANILKUMAR V. Vs. MANIYAN

JUDGEMENT

(1.) The review petition is filed, to review the order dated 1.10.2020 in IA 2/2020 in MACA 445/2020 directing the review petitioner to deposit an amount of Rs.4,50,000/- before the Tribunal within a period of 60 days from the date of order.

(2.) The petitioner has stated in the memorandum of the review petition that he had sold the vehicle in question to the second respondent on 16.3.2006, i.e., prior to the date of the accident. Therefore, in light of the provisions of the Sale of Goods Act, he is no longer the owner of the vehicle. In the said circumstances, he is not liable to pay any amount as compensation to the first respondent. Therefore, the order passed by this Court directing the petitioner to deposit an amount of Rs.4,50,000/- is an error apparent on the face of record, and may be reviewed.

(3.) Although notice has been served on the respondents in the review petition, there is no appearance for them.