K.A. POULOSE, KAITHARATHU HOUSE, MOTHIRAKANNI, PARIYARAM Vs. THE KERALA STATE ELECTRICITY BOARD REP. BY THE SECRETARY, K.S.E.B., THIRUVANANTHAPURAM

JUDGEMENT

(1.) THIS Civil Revision is in challenge of the order dated 30.01.2006 in O.P. (Ele.) No. 192 of 1996 passed by the First Additional District Court, Thrissur. For drawal of a 220 KV electric line, various improvements were cut and removed from the property of the petitioner. Though the Tahsildar appointed by the respondents assessed compensation payable to the petitioner at Rs. 59,655/ - as per Ext. B2, the petitioner was paid only Rs. 26,852/ -. Petitioner claimed enhanced compensation of Rs. 6,89,000/ - by way of additional compensation for value of improvements and compensation for diminution in land value. The respondents resisted the application on various grounds.

(2.) THE wife of the petitioner gave evidence of P.W. 1. She proved Exts. A1 to A3. The Assistant Engineer of the respondents was examined as R.W. 1 and Exts. B1 and B2 were proved for the respondents.

(3.) LEARNED counsel for the petitioner submitted that no additional compensation was awarded for value of improvements. It is contended that even R.W. 1 was not able to state the reason for withholding a substantial portion of Rs. 59,655/ - assessed by the Tahsildar as per Ext. B2, but even the withheld amount is not awarded. The learned counsel also submitted that the land value fixed by the learned District Judge is low. Leaned counsel requested that petitioner may be given an opportunity to adduce evidence regarding the various claims made in the Civil Revision.