Ramakrishna Pillai vs State Of Kerala
2021 Latest Caselaw 2295 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

            THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE

                                 &

           THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

  WEDNESDAY, THE 20TH DAY OF JANUARY 2021 / 30TH POUSHA, 1942

                      LA.App..No.1087 OF 2007

 AGAINST THE    JUDGMENT AND DECREE IN LAR 40/2000 DATED 28-02-
               2006 OF ADDITIONAL SUB COURT, KOLLAM


APPELLANT/CLAIMANT:

               RAMAKRISHNA PILLAI,
               S/O.SARADA AMMA,
               GOKULAM, NEERAVIL CHERRY,
               THRIKKADAVUR VILLAGE,
               KOLLAM TALUK.

               BY ADVS.
               SRI.LEO GEORGE
               SRI.K.N.SASIDHARAN NAIR

RESPONDENT/RESPONDENT :

               STATE OF KERALA
               REPRESENTED BY THE DISTRICT COLLECTOR,
               KOLLAM.


THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD            ON
20.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 LA.App..No.1087 OF 2007


                                                     2



                                                  JUDGMENT

Shaffique, J.

The learned counsel appearing for the appellant submits that only

ground raised is that the interest has not been awarded for the

solatium part. The decretal portion of the decree reads as

under:

(B) "അകക്വയര്‍ ചചെയ്ത 3.80 ആര്‍സസ് വസ്തുവവിനസ് വര്‍ദവിപവിച്ച വസ്തുവവിലയയായവി 55339/-

(അന്‍പത്തയയായവിരത്തവി മുന്നൂറവി മുപത്തവി ഒന്‍പതസ്) രൂപയാ ഈടയാകവി എടുക്കുന്നതവിനസ് അവകയാശകകവിചയ അനുവദവിച. വര്‍ദവിപവിച്ച തുകയുചട 30% ചസയാലലഷഷ്യയുയും 3.11.95 മുതല 20.2.99 വചര വര്‍ദവിപവിച്ച വസ്തുവവിലയസ് 12% പലവിശയുയും ഈടയാകവി എടുക്കുന്നതവിനുയും 21.2.99 മുതല ഒര വര്‍ഷലത്തയസ് വര്‍ദവിപവിച്ച വസ്തുവവിലയസ് 9% പലവിശയുയും അതവിനുലശഷയും മുഴുവന്‍ തുകയുയും ഈടയാകുന്നതുവചര 15% നവിരകവിലുള്ള പലവിശയുയും ഈടയാകയാന്‍ അനുവദവിചയും വവിധവിച."

2. In the light of the decree passed, there is no apprehension to

raise such a contention. Therefore, the Land Acquisition Appeal

is dismissed.

Sd/-

A.M.SHAFFIQUE, JUDGE

sd/-

ANU SIVARAMAN, JUDGE AMV/20.01.2021