The Secretary, Kerala State ... vs Jyothi
2025 Latest Caselaw 6718 Ker

Kerala High Court

The Secretary, Kerala State ... vs Jyothi on 14 June, 2025

_ BEFORE THE LOK ADALAT

Petitioner' Plaintiff? Complainant se S ES Ap
Defimdant/Respondent eh other ond ahaltay

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2025: KER: 43163 BEFORE THE LOK ADALAT ORGANIZED BY HIGH COURT LEGAL SERVICES COMMITTEE AT ERNAKULAM BEFORE

SRI.P.M.ABDUL SATHAR (RETD. DISTRICT JUDGE)

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SMT.REMANI T.B (ADVOCATE MEMBER) SATURDAY, THE 147! DAY OF JUNE 2025 / 24TH JYAISHTA, 1947

CRP NO. 319 OF 2024 AGAINST THE JUDGMENT DATED 06.04.2024 IN OPELE NO.57 OF 2021 OF ADDITIONAL DISTRICT COURT & SESSIONS COURT - VI,

KOLLAM.

REVISION PETITIONER (S) /RESPONDENT:

THE SECRETARY,

KERALA STATE ELECTRICITY BOARD KERALA STATE ELECTRICITY BOARD VYDYUTHI BHAVAN, PATTOM THIRUVANANTHAPURAM -- 695 004.

BY ADV SRI.RIJI RAJENDRAN RESPONDENT (S) /PETITIONER:

1 JYOTHI W/O. LATE VISWANATHAN AKAMAN THEKKECHARUVILA AYOOR, EDAMULAKKAL KOLLAM, PIN - 691 306.

2 VAISAKE V. THEKKECHARUVILA VEEDU AKAMON, EDAMULACKAL AYOOR P.O, 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: 43163 CRP NO.319 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) The enhanced compensation fixed by the trial

court is accepted by both the parties (i.e., the

Kerala State Electricity Board and_ the

claimant/petitioner).

(ii) The rate of interest fixed by the trial court is

reduced to 6% per annum.

(ili) Initial payment, if any, paid by the Kerala

State Electricity Board will be reduced.

2025 : KER: 43163 CRP NO.319 OF 2024

(iv) The petitioner/claimant relinquished the cost allowed by the trial court. | The settled award 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