KERALA STATE ELECTRICITY BOARD Vs. T.P.LONAN

JUDGEMENT

(1.) THESE revisions at the instance of the Kerala State Electricity Board and the claimant arise from O.P (Ele.) No. 153 of 2005 of the Additional Sessions Court (Adhoc-II), Ernakulam.

(2.) FOR drawal of 110 KV line various improvements were cut and removed from the property of claimant. There are two items of properties - 12.250 cents and 4.390 cents. On 14.12.2010 learned Additional District Judge passed award for Rs.1,56,660/- but without referring to the claim with respect to the drawal of line over 4.290 cents. The KSEB challenged the award for Rs.1,56,660/- concerning drawal of line over 12.250 cents in C.R.P. No.290 of 2011. Learned counsel for claimant submits, and it is revealed from the order dated 14.10.2010 that the said award was later recalled and a revised award was passed on 13.04.2012. Challenging that revised award, claimant has preferred C.R.P. No.72 of 2013.

(3.) IN that light of what I have stated above C.R.P. No.290 of has become infructuous.