M T GEORGE Vs. KERALA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Petitioner is the claimant in L.A.R. No. 131/74 of the Sub Court, Pathanamthitta. An extent of 2 acres 62 cents of garden land of the petitioner was acquired for the purpose of Kerala State Electricity Board by the Government on 22-2-1973. It was taken possession of applying the emergency provisions in the Land Acquisition Act.

(2.) On 4-6-1974, the petitioner was served with a notice under S.9(3) of the Kerala Land Acquisition Act (herein-after referred to as 'the Act'). The petitioner filed his statement of claim for compensation on 1-7-1974. He did not state specifically a particular amount as the compensation he is entitled to.

(3.) After (he award the petitioner wanted the matter to be referred to the civil court for deciding what enhanced compensation be is entitled to. The matter was referred to the civil court. The civil court tried the case. It awarded to the petitioner an amount of Rs. 37,654/- as enhanced compensation.