THE KERALA STATE ELECTRICITY BOARD Vs. POULOSE

JUDGEMENT

(1.) THIS revision is in challenge of order dated 20.03.2004 in O.P (Ele).No.526 of 1997 of the Court of learned Additional District Judge (Adhoc -I), Ernakulam awarding enhanced compensation for value of improvements and compensation for diminution in land value on account of drawl of line.

(2.) IT is not disputed that 110Kv, high tension line was drawn through the property of respondent for which various improvements were removed from the property. It includes coconut trees, arecanut trees, pepper wines, rubber trees, cashew trees, cocoa, jack trees, mango trees etc. petitioners were awarded Rs. 3,63,000/ - as compensation for value of improvements while no amount was awarded for diminished land value.

(3.) WHAT remains is compensation claimed for diminished land value. Learned Additional District Judge found that about an Acre of land is affected by the drawal of line. Rs. 1000 per cent is the land value fixed and 25% of the same was taken as basis for fixing compensation. Rs. 25,000/ - was awarded on that count.