EXECUTIVE ENGINEER (ELECTRICAL) MAJOR WORKS DEPARTMENT Vs. LAKSHMAMMA

JUDGEMENT

(1.) The petitioners have challenged the order dated 06.02.2016 in Misc.No.172/2014 passed by the I Additional District & Sessions Judge, Tumakuru.

(2.) The respondent had filed the petition under Sec. 51 of the Electricity Act, r/w Sec. 16 and 10(D) of Indian Telegraph Act, 1885 as the owner of Sy.No. 165/1B of Lakkenahalli Village, Kasba Hobli, Gubbi Taluk for enhancement of compensation awarded by the petitioners herein, for drawing 110/11 K.V. electric transmission line through the respondent's land which resulted in cutting of number of fruit yielding and other trees. The learned District Judge after recording the evidence of the parties and hearing the arguments of both the parties, has proceeded to pass the impugned judgment and decree.

(3.) Being aggrieved, the petitioners are before this court challenging the quantum of compensation awarded by the learned District Judge.