Kerala High Court
Kerala State Electricity Board vs Chemmancheri Madathil Karthiyayani ... on 22 November, 2014
Author: P.Bhavadasan
Bench: P.Bhavadasan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE P.BHAVADASAN
SATURDAY, THE 22ND DAY OF NOVEMBER 2014/1ST AGRAHAYANA, 1936
CRP.No. 290 of 2012 ()
-----------------------
OPELE 78/2001 of ADDL. DISTRICT COURT, THALASSERY
-----------
REVISION PETITIONER/RESPONDENT :
------------------------------------------------------
KERALA STATE ELECTRICITY BOARD,
REPRESENTED BY CHAIRMAN K.SE.B
VYDYUTHI BHAVANAM PATTOM,
THIRUVANANTHAPURAM 695004
BY ADV. SRI.K.M.SATHYANATHA MENON,SC,KSEB
RESPONDENTS/PETITIONERS :
-------------------------------------------
1. CHEMMANCHERI MADATHIL KARTHIYAYANI AMMA,
W/O.UNNAMMAN NAMBIAR RESIDING AT
PATTUVAM AMSOM DESOM TALIPARAMBA TALUK,
KANNUR DISTRICT - PIN 670143
2. CHEMMANCHERI BHARGAVI,
D/O.UNNAMMAN NAMBIAR RESIDING
AT PATTUVAM AMSOM DESOM TALIPARAMBA TALUK,
KANNUR DISTRICT PIN 670143
R1 & R2 BY ADV. SRI.P.BABU
THIS CIVIL REVISION PETITION HAVING BEEN FINALLY HEARD
ON 22-11-2014, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
bp
P.BHAVADASAN, J.
-------------------------------------------------
Civil Revision Petition No.290 OF 2012
-------------------------------------------------
Dated this the 22nd day of November, 2014.
O R D E R
At the time of hearing, learned counsel appearing for the petitioner submitted that the award of interest is on the higher side and is not warranted by the facts and circumstances of the case. According to the petitioner, interest should not have been gone above 9% in the present case.
2. After having gone through the order of the court below, this Court feels that the amount awarded as compensation is just and reasonable. The value of the land taken for the purpose of assessment of diminution in the land value is reasonable.
Whatever that be, the court below has relied on the decision of this Court for awarding 12% interest. It could not be said that it is without any basis that the court below has awarded 12% interest. If that be so, nothing else remains to be considered in C.R.P No.290/2012 2 this revision petition.
This petition is without merits and it is accordingly dismissed.
Sd/-
P.BHAVADASAN JUDGE smp // True Copy // P.A. to Judge.