P. I. Rani vs The Managing Director, Power Grid ...
2024 Latest Caselaw 12963 Ker

Kerala High Court

P. I. Rani vs The Managing Director, Power Grid ... on 22 May, 2024

Author: V.G.Arun

Bench: V.G.Arun

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR.JUSTICE V.G.ARUN
 WEDNESDAY, THE 22ND DAY OF MAY 2024 / 1ST JYAISHTA, 1946
                          CRP NO. 99 OF 2019
AGAINST THE ORDER/JUDGMENT DATED IN OPELE NO.241 OF 2008
                 OF I ADDITIONAL DISTRICT COURT
REVISION PETITIONER/S:

             P. I. RANI,
             AGED 47 YEARS
             D/O PONNAYYA PILLAI, PUTHEN VEEDU,
             KUMARAMKARIKKAM, THINKALKARIKKAM VILLAGE,
             KULATHUPUZHA, KOLLAM DISTRICT-691310.
             BY ADV ATHIRA A.MENON

RESPONDENT/S:

     1       THE MANAGING DIRECTOR, POWER GRID CORPORATION OF
             INDIA LTD.,
             CAMP OFFICE, PONGUMOODU, THIRUVANANTHAPURAM-
             695017.
     2       THE SPECIAL TAHSILDAR (CMPENSATION),
             POWER GRIND CORPORATION OF INIDA, CAMP OFFICE,
             PONGUMOODU, THIRUVANANTHAPURAM-695017.(DELETED
             FROM THE PARTY ARRAY VIDE ORDER DATED 11.4.24 IN
             IA 1 OF 24)
         THIS CIVIL REVISION PETITION HAVING COME UP FOR ADMISSION
ON   22.05.2024,    THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 CRP No.99 of 2019

                                  -2-



                              ORDER

Dated this the 22nd day of May, 2024

It is submitted that the dispute is settled

through mediation. The memorandum of agreement

containing the terms of settlement is also

produced.

The civil revision petition is hence disposed

of in terms of the settlement. The memorandum of

agreement shall form a part of this order.

Sd/-

V.G.ARUN JUDGE Scl/