KARNATAKA POWER TRANSMISSION COMPANY LIMITED Vs. RAMAPPA

JUDGEMENT

(1.) Sri.Ajith Anand Shetty., learned counsel for petitioners and Sri.Spoorthy Hegde.N., learned counsel for respondent have appeared in person.

(2.) For the sake of convenience, the ranking of the parties is referred to as per their ranking before the Trial Court.

(3.) The petitioner filed a petition in Miscellaneous Case No.144/2014 before II Additional District and Sessions Judge, Chitradurga and sought for compensation of Rs.8,00,000.00 (Rupees Eight Lakh only) with 24% interest. It is stated that the petitioner is the owner of the land bearing Survey No.29/2 situated at Vijapura Village, Hireguntanuru Hobli, Chitradurga Taluk. The KPTCL- respondents have installed 66 KV double circuit high tension line and one big tower thereby made use of 1.20 acre of land owned by the petitioner. It is also stated that they have destroyed the fruit bearing trees and crops. Accordingly prayed for compensation. After the issuance of the notice, the KPTCL filed statement of objections. They stated they reinstalled line by removing old line in the year 2013-14. It is also stated that they have paid a sum of Rs.22,791.00(Rupees Twenty Two Thousand Seven Hundred and Ninety one only) towards full and final settlement of compensation and among other grounds they prayed for the dismissal of the petition. The petitioner - Ramappa was examined as PW1 and produced 03 documents which were marked as Ex.P-1 to P-3. One C.B.Rudramuni, was examined as RW-1 and he produced 03 documents which were marked as Ex.R-1 to Ex.R-3.