K S E B Vs. LONAPPAN

JUDGEMENT

(1.) LEAVE granted.

(2.) HAVING heard the learned counsel appearing for the parties, we are of the opinion that the learned Additional District Judge, North Paravur, as also the High Court committed a serious error in directing payment of additional amount of compensation to the respondents herein, i.e. a sum of Rs. 1,45,817 towards the price of the coconut trees and a sum of Rs. 1,17,925 for the nutmeg trees while the claim therefor was limited to Rs. 45,000/- and Rs. 17,000 respectively.

(3.) THE appeal is allowed to the aforementioned extent. However, in the facts and circumstances of this case, there shall be no order as to costs.