KERALA STATE ELECTRICITY BOARD Vs. SHAJI SUDHAKARAN

JUDGEMENT

(1.) Kerala State Electricity Board is challenging the order in EOP No.88/03 passed by Additional District Judge, North Paravur whereunder additional compensation of Rs.38,918.98 was granted. Revision is filed with an application to condone the delay of 139, days contending that the delay was caused due to administrative reasons.

(2.) Learned counsel appearing for petitioners and respondent were heard.

(3.) On going through the award passed by the learned Additional District Judge, it is seen that though diminution of value for 10 cents of land was claimed by respondent contending that that property has become useless, no compensation was awarded. For the 13 coconut trees, learned District Judge granted enhanced compensation in accordance with the direction in the decision of the Full Bench of this court. I find no reason to interfere with the enhanced compensation awarded as it is only in accordance with the directions in the decision of the Full Bench. In such circumstance, the revision petition and C.M.App.729/06 are dismissed.