Kerala High Court
The Secretary, Kerala State ... vs Sarasamma on 14 June, 2025
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_ BEFORE THE LOK ADALAT
HELD) AT HIGH COURT OF KERALA AT ERNAKULAM
Organiaed by tho High Court Legal Services Commitive under Section
Legal Services Authtwities Act, 1987 (Contral Act)] ion 19, oe
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e-Stamp Serial Number : 202526000001630406 Verification Code : 800365419V
Govt. Reference No.(GRN) > KLO12311033202526E
Purpose : Power of Attorney - in any other case
Amount of Stamp Paper Purchased in Numeral : 7600
Amount of Stamp Paper Purchased in Wards : Rupees Six Hundred
Stamp Paper Purchased on : 12/06/2025
First Party Name - Sarasamma
First Party Address "NSB Sadanam Elamadu Po
Second Party Name : Binu aS@AoMBle aed
Second Party Address 'NSB Sadanam Elamadu Po ann', HO[SAIF
Vendor Code & Name > 04062713 - JAYAPRAKASH §S
Treasury Code & Name : 0406 - Sub TreasuryKadakkal Qe
wenn am en mma ant csc - Please write or type below this line
This power of attorney is executed on this the 138 day of June 2025
TO KNOW ALL MEN BY THIS POWER OF ATTORNEY, I, SARASAMMA aged
78 yrs residing at NSB Sadanam, Elamadu P.O, Ayoor, Pin 691533, Kollam District,
Kerala do hereby authorize my son BINU N, aged 46 years, residing at NSB
Sadanam, Kulanjiyil, Elamadu P.O, Ayoor, Kollam District, Kerala as my true and lawful
attorney for me in my name and on my behalf to do and execute all or any of the
following acts, deeds and things that is to say:- Bo9P mg
SARASAMMA ?
MUHAMMED RAFFE A,
ADVOCAT: ~ XOTARY
eg. No. 04/2020/' «. roll No: K-1182/2002,_--
Kéttarakara, Kollam. ::.t,Kerata State)
q Mob: 9548140020 eo
MUHAMMED RAFFI A.
Area: Kottarakara Taluk
ENA festamp. treasury. kerala.gov.in/index.php/estamp_search using e-Stamp
fumber ang Verification Code.
-2-
I am a petitioner in OP(ELE) 75/2021 at District Cout Kollam and this case is
award by the court . That KSEB filed an appeal Before Kerala High Court vide
CRP 2533/2024. Now this case is forwarded to Legal Service Authority high Court
for Settlement.
Now I am suffering from many health issues and totally bed ridden, therefor I
hereby authorized and constitute my son BINU N ( aadhaar No. 9740 2577 8345)
to act upon and carry out following things and acts.
1) To appear before Kerala High Court Legal Service Authority to settle the
CRP 253/2024, to present, sign any documents or to receive, submit any
legal papers before the authorities
2) To deal with all compensation matters in connection with this case on my
behalf.
3) To receive compensation amount whatever is authorized for me from district
court Kollam on my behalf.
4) To withdraw, settle or compound any cases and to accept any amount
connected with such cases and to sign on any settlement deed for me.
5) To file, appear for, prosecute, give evidence and defend all actions and
proceedings to agree or enter into any settlement of the case or cases, to
appoint an advocate, sign any vakkalath and verify all documents, papers,
petitions, applications to the court, to deposit withdraw and receive
documents any money and moneys from the court of from the opposite
party, either in pending of the case or during or after the appeal time, on
receipt of payments thereof, to sign and deliver for me proper receipts and
discharges for the same.
6) To prefer or defend any appeal, revision petition, application, petition for the
issues and matter before any court, appellate courts, tribunals or authority
and to engage the counsel for the same and to sign, verify the appeal and
petitions for the same.
7) To do all other lawful acts and things as effectively as I could do the same if
I were personally do, the same if I were personally present, And all and
whatever may said Attorney shall lawfully do, I do hereby agree to ratify
and confirm .
MUHAMMED RAFFH A.
Ares; Kottarakera Taluk
Revenue District Kellam
CF) \ Reg. No. 04/2020/KLM
Expire Daies 19-40-2025
-3-
And J] agree and undertake the ratify and confirm all and whatsoever my said
attorney, under the power in that behalf herem before contained shall lawfully do,
execute or perform in exercise of the power, authorities and liberties hereby
conferred upon , under and by virtue of this deed.
IN WITNESS WHEREOF I the said, SARASAMMA aged 78 yrs have signed this
power of attorney on this the 13" day of June, 2025 at Kadkkal in the presence of
the following witnesses: -
Bays F
EXECUTANT: SARASAMMA
Power of attorney holder: BINU N
Witnesses:
I. Sassroys S , Waeshnakaipa,£ lamaeles p-o CSP
Elamacu Po Ambb
Arobika.S , Moozhiyzt Ueedy »
. e Brrr 3r GF
. "
Executant: SARASAMMA
MUHAMMED RAFFI A.
ADVOCATE & NOTARY
Reg. We. 04/2020/KLM, Roll No. K- 1182/2002
Kettarakera, Kollam District. Kerata StateJndia
Mob: 9544146020
eer rs
Executed and signed before me!
by the execitant/s on this thes | ; :
Cry fice a Kotaraar =| ey
ne Sivas lo")
Ald i3|tleare
2025: KER: 44009
BEFORE THE LOK ADALAT ORGANIZED BY
BIGH COURT LEGAL SERVICES COMMITTEE AT ERNAKULAM
BEFORE
SRI.P.M.ABDUL SATHAR (RETD. DISTRICT JUDGE)
&
SMT ..REMANI T.B (ADVOCATE MEMBER)
SATURDAY, THE 147 pay OF JUNE 2025 / 24TH JYAISHTA, 1947
CRP NO. 253 OF 2024
AGAINST THE ORDER DATED 30.01.2024 IN OPELE NO.75 OF
2021 OF ADDITIONAL DISTRICT COURT & SESSIONS COURT - Iv,
KOLLAM.
REVISION PETITIONER (S) /RESPONDENT :
THE SECRETARY,
KERALA STATE ELECTRICITY BOARD LTD
VYDYUTHI BHAVANAM, PATTOM
THIRUVANANTHAPURAM, PIN - 695 001.
BY ADV SRI.A.ARUNKUMAR
RESPONDENT (S$) /PETITIONER:
SARASAMMA
AGED 69 YEARS
N.S.B.SADANAM, ELAMAD.P.O AYOOR,
KOLLAM, PIN - 691 533.
THIS CIVIL REVISION PETITION HAVING COME UP FOR
DETERMINATION ON 14.06.2025, THE ADALAT ON THE SAME DAY
DELIVERED THE FOLLOWING:
2025: KER: 44009
CRP NO.253 OF 2024
SRI. P.M. ABDUL SATHAR (RETD. DISTRICT JUDGE)
&
SMT. REMANI T.B (ADVOCATE MEMBER)
Dated this the 14" day of June, 2025
AWARD
The claim of the original petitioner / appellant /
respondent is fully and finally settled as follows:-
(i) In the table of enhanced compensation of the
trial court judgment, the grand total shown as
Rs.5,40,500/- as enhanced compensation is
reduced to Rs.5 Lakhs only.
(ij) The interest reduced from 8% to 6%.
(iii) Initial payment, if any, paid by the Kerala
State Electricity Board will be reduced.
(iv) The petitioner/claimant relinquished the
cost allowed by the trial court.
CRP NO.253 OF 2024
2. In the award as the respondent
Smt.Sarasamma is laid up, the power of attorney is
issued in favour of her son and the son has signed. The
power of attorney issued in original will form part of the
award,
3. The settled award amount will be deposited by
the Kerala State Electricity Board within a period of three
months from the date of Award.
The Award is passed accordingly. No cost.
Sd/-
SRI. P.M. ABDUL SATHAR
(RETD. DISTRICT JUDGE)
Sd/-
SMT. REMANI T.B
(ADVOCATE MEMBER)
SPR
