Kerala High Court
The Kerala State Electricity Board vs Kunjuraman Pillai on 8 March, 2025
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ERNMENT OF KERALA
e-Stamp Serial Number : 202425000002065938 Verification Code : 101233841V
Govt. Reference No{GRN) ' +KLO39645061202425E
Purese Power of Alioriéy - in dry otter case
Amount of Stamp Paper Purchased in Numeral < = 600
Amount of Stamp Paper Purchased in Words 'Rupees Six Hundred
Stamp Paper Purchased on : O7/03/2025
First Party Name : Geetha kumari Amma
First Party Address : Thiottathil Veedu, Pazhangalam, kollam
Second Parly Name ' Manoj _
Sener ey eae _ :Thottathil Veedu, pazhangalam, Kollam)
Vendor Code & Name : 03012149 - SHIBU. S | Vs
Treasury Code & Name : 6301 - Bistrict Treasury Kollam.
if ™ /SSASIDHARAN wan
{| Gp Area: KoLLam pisraicr |
REYNE O3/20/KLM | *
Zo \ Expiry Date: a ee
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. a0 GENERAL POWER -OF- ATTORNEY. NC
Please write or fype below this line
KNOW ALL MEN BY THESE PRESENTS BY THIS
CTNOTARY
a) ¥
a£ .§288 POWER - OF- ATTORNEY We, Mrs. G.Geethgakumari, W/o.
$ 23 eee E | 'Late.Kunjraman Pillai, aged 69 years, Thottathil Veedu, Pazhangalam
Z¥eee =e Cherry, Nallila.P.O, Nedumpana Village, Kollam Taluk, Kollam District,
$5, 882 & Kerala State-691 515 (Aadhaar Card no.8643 2717 8699) and 2
3 § 8 BS é é : .Vineetha.G, W/o. Vinod, aged44 years, Plavila Puthen Veedu,Punokkannur,
a9 E g25 Perumpuzha. P.O, Pin 691 504\) from Thottathil Veedu, Pazhangalam
1.Geethakumar.G. €, » GeelPa 2. Vineeta.G. Ota
Cont noes vs ke \o
This. can-be verified by
hitps://www.estamp.treasury.kerala.gov.in/index.php/estamp_ search using e-Stamp
Serial Number and Verification Cade. Ss. SHiBu
STAMP VENDOR
KOLLAM
in case of any discrepancy, please inform the competent authority.
Cherry, Nallila.P.O, Nedumpana Village, Kollam Taluk, Kollam Disirict,
Kerala State-691 515 (Aadhaar Card no.5505 0976 7586 ) being the
Additional 2™ respondent and additional 4" respondent respectively in CRP
NO.50 of 2015 pending before the Honourable High Court of Kerala which
is posted on 08/03/2025 in Adalath do hereby appoint, K.Manoj,
S/o.Late.Kunjuraman Pillai, aged 46 years Thottathil Veedu, Pazhangalam
Cherry, Nallila.P.O, Nedumpana Village, Kollam Taluk, Kollam District,
Kerala State-691 515, being the Additional 3K respondent in the above said
CRP NO.50 of 2015 (Aadhaar Card no.6517 0215 8593), the son of 1*
among us and the brother of 2" among us as our lawful attorney to act
in our nameand on our behalf and to execute or do all or. any of the
actsor things hereinafter mentioned that is to say:-
. To appear before the Adalath conducted by the Honourable High Court of -
Kerala on 08/03/2025 in connection with CRP NO.50 of 2015 and to sign in
the compromise agreement, if any, entered with the Revisions petitioner
for and on behalf of us and for and on behalf of you .
Generally to do all lawful acts necessary for the above mentioned
purposes.
1.Geethakumar.G. 9 Yooded 2. Vineeta.G, ferclbe
Contd........ 3.
. SASIDHARAN MA., LL-E Hf om | Areas KOLLAM DISTRICT |
ROVOCATE BDISTRICTNOTARY -- |1G)\"Reg No: 03/2001/KLM
GOVT. OF KERALA
Ground Fioor, padi wararn
West of Gollactorate, anandavaliees ,
Kollam, Kerala, india-694 013. Mob 938732
Roti. No. K 345/90. Notary Rail No. 3120048
email: [email protected]
Bun
PROVIDED that the said attorney shall keep a true and correct
account of all income and expenditure and shall render an account of alf
income and expenditure to me annually and to pay me the monthly all
balances of money in his hand. |
AND we hereby agree that ail acis, deeds and things lawfully
done by our said attorney shall be construed as acts, deeds and things done
by us and we undertake to ratify and confirm all and whatsoever that
our said attorney shall lawfully do or caused to be done for us by virtue of
the power hereby given,
in witness hereof I have signed this deed on this the 7" day of
March 2025,
Exeeutants.
1. Geethgakumari. G. BG eelra 2. Vineetha.G. Vitec
oe an
Power holder,
Manoj/.K. ( NG
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'The Exgeutent has Signed before
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8. SASIDHARAN MA., LL.
ADVOCATE & DISTRICT NOTARY
GOVT. OF KERALA
'Ground Floor, KSFE Building
West of Collectoraie, anandavalleeswarant
Koliom, Kerala, india-894 043, Mob 938732857
Roll, No. K 345/80. Notary: Roll No. 3/200 HRA
email :[email protected]
x
- This 5s entered In page
Nenttilndilonen ay Sey BY)
RUS: etrcdooebaee Of my! Motatiot "4
Souter. Dated wc é lend 8
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2025:KER:2091
GRP NO. 50 OF 2015
BEFORE THE LOK ADALAT ORGANIZED BY
HIGH COURT LEGAL SERVICES COMMITTEE AT ERNAKULAM
BEFORE
SRI. P.M. ABDUL SATHAR (RETD. DISTRICT JUDGE)
&
SMT. BIJU RAJAN K.R. (ADVOCATE MEMBER)
SATURDAY, THE 87" DAY OF MARCH 2025 / 17TH PHALGUNA, 1946
CRP_NO._50 OF 2015
AGAINST THE ORDER DATED 23.09.2014 IN OP (ELECTRICITY)
NO.64 OF 2000 OF IST ADDITIONAL DISTRICT COURT, KOLLAM
REVISION PETITIONER/RESPONDENT:
THE KERALA STATE ELECTRICITY BOARD
VYDYUTHI BHAVANAM, PATTOM P.O., THIRUVANANTHAPURAM
695004, REPRESENTED BY ITS SECRETARY
BY ADVS.
SRI.K.P.ASHOK KUMAR,SC,KSEB
R. HARTSHANKAR
RESPONDENT/PETITIONER:
KUNJURAMAN PILLAT
THOTTATHIL VEEDU, PAZHANGALAM, PEROUMPOZHA,
NALLILA P.O., NEDUMPANA VILLAGE,
KOLLAM DISTRICT, PIN 690 515
BY ADV K.S.MANU (PUNUKKONNOOR})
THIS CIVIL REVISION PETITION HAVING COME UP FOR
DETERMINATION ON 08.03.2025, THE ADALAT ON THE SAME DAY
DELIVERED THE FOLLOWING:
2025: RER:20914
GRP NO. 50 OF 2015
SRL P.M. ABDUL SATHAR (RETD. DISTRICT JUDGE)
&
SMT. BIJU RAJAN K.R. (ADVOCATE MEMBER)
reer nenare yoraascee
aneurin mana a aanonmne monn
STRATA N ODO
Dated this the 8" day of March, 2025
This is a case wherein the Electricity Board has filed CRP
against the judgment of the trial court. The matter has come up before
the Lok Adalat in connection with the CRP filed before the High Court.
The respondent - Kunjuraman Pillai is reported to be no more. The
respondent's legal heirs certificate is produced in the Adalat. In the
CRP, the petitioner-Electricity Board has filed impleading petition for
representing the legal heirs of respondent. However, the CRP remains
without disposal. However, since the parties in the legal heir certificate
representing for the respondent and the parties in the impleading petition
representing for the respondent are one and the same, both parties in the
CRP are not disputing on the legal heirs of the respondent - Kunjuraman
2025:KER:20914
CRP NO. 50 OF 2015
Pillai. That fact is admitted in the Adalat also. Attested copy of the legal
heir certificate from the Tahsildar concerned is also produced. This is
also not disputed from other side. Another aspect is that the legal heirs
in original are represented by the general power of attorney produced in
original. The power of attorney holders are also present. The parties had
agreed to settle the matter. No dispute on the aspect of legal heirs as
well as power of attorney holders. Attested copy of legal heir certificate
will form part of the Award.
In view of this situation, the matter is negotiated and discussed
in the Lok Adalat for the purpose of settlement. The parties settled the
matter as follows:
i) The enhanced compensation fixed by the trial court is
accepted by both the parties (i.c., 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.
(iii) Initial payment, if any, paid by K.S.E.B. will be
reduced.
2025: KER: 20914
CRP NOG. 50 OF 2015
(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 three (3) months from the date of Award.
The Award is passed accordingly. No cost.
Sd/-
SRL P.M. ABDUL SATHAR
(RETD. DISTRICT JUDGE)
Sd/-
SMT. BLYU RAJAN KR.
(ADVOCATE MEMBER)
