KERALA STATE ELECTRICITY BOARD Vs. P REMADEVI

JUDGEMENT

(1.) THE first respondent filed O.P.(Ele.) No.30 of 2005, on the file of the Court of the Additional District Judge I, Mavelikkara, claiming enhancement of the compensation for cutting of trees and for diminution of land value. By the order impugned, the court below enhanced the compensation. Challenging the order, the Kerala State Electricity Board has filed this Civil Revision Petition.

(2.) FOR drawing Kayamkulam-Edappon 220 KV electric line, 21 yielding coconut trees, three non-yielding coconut trees and other trees were cut and removed. The Board granted compensation on the basis of 10% annuity. The court below, following the Full Bench decision in Kumba Amma v. K.S.E.B. (2000(1) KLT 542), enhanced the compensation taking the basis as 5% annuity.

(3.) IN K.S.E.B. v. Livisha (2007 (3) KLT 1 (SC)), it was held as under: