PUNJAB STATE ELECTRICITY BOARD Vs. MOHINDER KAUR

JUDGEMENT

(1.) BY this judgment, Civil Revisions No. 1201 of 1990, 1202 of 1990, 1808 and U09 of 1990 shall be disposed of.

(2.) BRIEFLY, the facts necessary to determine the question in the his are that the Punjab State Electricity Board bad cut 344 eucalyptus trees over a strip of land owned by the claimants in order to lay some overhead electric transmission lines. The Punjab State Electricity Board (hereinafter referred to as the Electricity Board) granted a compensation of Rs. 28,605/- to Jaswant Singh (Petitioner in Civil Revision No. 1808 of 1990 ).

(3.) JASWANT Singh (Petitioner in Civil Revision No. 1808 of 1990) disputed the sufficiency of compensation and claimed it to be determined by the District Judge, as envisaged by Section 16 (3) of the India Telegraph Act, 1865. The Additional District Judge, Hoshiarpur after considering the issues framed, awarded Ps 43,000/- as the compensation towards the price of trees cut. For the possible loss likely to be suffered by the said petitioner en account of the compulsion of putting his land under different crops instead of the trees which bad been planted by him, the compensation was assessed at Rs. 22, 000/