RAGAVENDRA Vs. P.MANI

JUDGEMENT

(1.) Aggrieved by the judgment and decree passed by the Motor Accident Claims Tribunal/Addl. District Judge, Hosur, in MCOP No.384 of 2018 dtd. 4/12/2020, the present appeal has been filed.

(2.) The case was posted on 16/12/2024 on which date, this Court dismissed the appeal, however, when the matter was typed and placed for signature, it revealed that the appeal has been filed by the claimant seeking enhancement, whereas, this Court had reduced the compensation, which has been directed to be paid and, therefore, the same was listed under the caption 'For clarification'.

(3.) Accordingly, the matter was listed on 10/7/2025 and after hearing the learned counsel appearing on either side, this Court is inclined to recall the order dtd. 16/12/2024 and also the order dtd. 17/4/2025 and hear the appeal afresh.