Madras High Court
G. Joseph Leon vs The Tamilnadu Electricity Board on 21 July, 2005
1 HIGH COURT LEGAL SERVICES COMMITTEE, CHENNAI Lok Adalat-II organised by the High Court Legal Services Committee Tuesday, the 05th day of March 2019 LOK ADALAT AWARD (Chapter VI and u/s 21 of Legal Services Authorities Act, 1987) Presided over by The Hon'ble Mr.JUSTICE K.GNANAPRAKASAM (Retd.) and Members Mr.J. Venkatesh Perumal Mrs. S. Shantha Kumari W.P.No.33604 of 2005 Writ Petition has been filed under Article 226 of the Constitution of India for issuance of a writ of Certiorarified Mandamus to call for the records of the impugned order of the 2nd respondent in Ka.No.Uche Po/V/Va/Nagar/No.210/2005 dated 21.07.2005 and quash the same and consequently direct the respondents to restore the electricity service connection in S.C. No.L9/157, Nagercoil at Police Station Road, Ozhuginasery, Nagercoil-629 001.
1. G. Joseph Leon, (Died -pending the Writ Petition)
2. Mr. J. Jos Ligorin
3. Mrs. J. Jonia (Petitioners 2 & 3 are brought on record as Legal Heirs, vide M.P.No.213 of 2013 .. Petitioners Vs.
1. The Tamilnadu Electricity Board, represented by its Chairman, Anna Salai, Chennai – 600 002.
2. The Assistant Executive Engineer, (Distribution (North)) Tamilnadu Electricity Board, Nagercoil – 629 003. .. Respondents http://www.judis.nic.in 2 This case came up for settlement before the Lok Adalat. Both the parties are present. Mr.J. Jasliorin, for M/s.G. Alex Benziger, counsel appearing for the petitioners and Mr.S.K. Rameshwar, for Mr.N.Srinivasan, counsel appearing for the respondents are present. After mutual discussion, negotiation, mediation and conciliation between both parties, they arrived at a compromise to settle the matter as follows:-
TERMS OF SETTLEMENT The Petitioners and the learned counsel for the petitioners are present.
The respondents is represented by Mr.C. Rajasekhar, Executive Engineer/Distribution/Nagercoil as per the authorization letter given by the Superintending Engineer, TANGEDCO, Kanyakumari Electricity Distribution Circle, Nagercoil.
2. The matter has been settled and endorsement has been made by the counsel on either side. The petitioners are willing to pay principal amount of Rs.17,306/- (Rupees Seventeen Thousand Three Hundred and Six Only) by way of one instalment on or before 27.03.2019. The respondents are also willing to accept the same after giving up the BPSC /Interest of Rs.76,089/-
(Rupees Seventy Six Thousand and Eighty Nine Only). As such, the Petitioners accepted to pay a sum of Rs.17,306/- (Rupees Seventeen Thousand Three Hundred and Six Only) and Award is passed for the said amount of Rs.17,306/- only. Consequently connected miscellaneous petition is closed.
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4. The full Court fee paid shall be refunded to the petitioner in the manner provided under Section 69-A of the Tamil Nadu Court-Fees and Suits Valuation Act, 1955 and the Court Fees Act, 1870 as provided for under sub Sec.1 of Section 21 r/w 25 of LSA Act 1987 as amended in 1994 and there shall be no demand for additional Court fee.
1. Mr. J. Jos Ligorin
2. Mrs. J. Jonia Counsel for the Petitioners
1. The Tamilnadu Electricity Board, represented by its Chairman, Anna Salai, Chennai – 600 002.
2. The Assistant Executive Engineer, (Distribution (North)) Tamilnadu Electricity Board, Nagercoil – 629 003. Counsel for the Respondents Judge Member Member http://www.judis.nic.in 4 K.GNANAPRAKASAM, J. (Retd.) lbm To:The parties/Advocate concerned Copy to:
1. The Tamilnadu Electricity Board, represented by its Chairman, Anna Salai, Chennai – 600 002.
2. The Assistant Executive Engineer, (Distribution (North)) Tamilnadu Electricity Board, Nagercoil – 629 003.
3.The Secretary, High Court Legal Services Committee, Chennai.
4.The Section Officer, V.R.Section, High Court, Madras.
5.The Section Officer, Lok Adalat Section, High Court, Madras.+2 copies W.P.No.33604 of 2005 05.03.2019 http://www.judis.nic.in