STATE OF KERALA Vs. P. SETHUMANATHAN AND ORS.

JUDGEMENT

(1.) This petition has been filed by the State/acquisitioning authority seeking to review the judgment and decree dated 15.12.2010 in L.A.A. No. 535 of 2010, which was preferred by the respondent/claimant for enhancement of the compensation. Mistakes which unfortunately crept in the judgment and decree passed by the Reference Court continued to be acted upon, going un -noticed and since the verdict of the court below got merged with the verdict passed by this Court, it became essential to file this review petition.

(2.) Heard both the sides in detail.

(3.) Keeping the principle of 'actus curiae neminem gravabit' (an act of the court shall prejudice no man) in mind, the endeavour is to see whether any mistake has actually been resulted and if it does require to be rectified?.