LAWS(KER)-2010-5-108

KERALA STATE ELECTRICITY BOARD, Vs. RAJENDRAN S.

Decided On May 22, 2010
KERALA STATE ELECTRICITY BOARD, Appellant
V/S
Rajendran S. Respondents

JUDGEMENT

(1.) THIS petition is directed against the order of the Additional District Court -I, Palakkad for realization of additional compensation of Rs. 21,219/ - with 6% interest per annum from the petitioners. The parties have settled the matter, agreeing that the petitioners shall deposit before the court below an amount of Rs. 25,000/ - within two weeks from today.

(2.) THEREFORE , the petitioners are directed to deposit before the court below an amount of Rs. 25,000/ - within two weeks from today, failing which the respondent will also be entitled to get interest @ 6% per annum. If the amount is deposited, the respondent is permitted to withdraw the same.

(3.) IN view of the settlement arrived at between the parties, this revision petition is closed.