Power Grid Corporation Of India vs Mathai K.K
2025 Latest Caselaw 9608 Ker

Citation : 2025 Latest Caselaw 9608 Ker
Judgement Date : 13 October, 2025

Kerala High Court

Power Grid Corporation Of India vs Mathai K.K on 13 October, 2025

CRP Nos.32/2020 & 239/2020         :+1 :




                                                  2025 : KER: 7578 9


        IN THE HIGH cOuRT OF KERALA AT E          z±KULm4

                               PRESENT

     THE HONouRABI]E MR. ]usTlcE MURALI puRusHOTHZLBmN

MormA¥, THE i3TH Dan oF ocTOBER` 2o25 / 21sT AswlNA, 1947

                        CRP NO.    32 0.F .202®

   AGAINST THE COMMON 0REER DATED 02.03.2018 IN OPEI.E

   NO.110 0F 2013 0F ADDITIONAI. DISTRICT COURT, NORTH
                                                            )

                               PARAun

REvlsloN PETITIONER/isT REspofeENT :

        i poevER GRID coRpoRATloN oF IREIA
          REGISTERED OFFICE, a-9, QUTAB INSTITUTION
          AREA, KAmmRIA SARAI, NEW DEI[HI -Ilo ol6


RESPONDENTS/PETITIORER/2ItD RESPONDENT :

         mTHAI K.K. , AGED 73 ¥EARs
         S/O. KURIAROSE , KOCHAKKAN VEETTII-,
         IRINGOLE KABA, PERUREA:VOOR VII.LACE ,
         KtJNNATHUNAD TALUK - 683 545

                                     '

         cHINNArm ,                      '
         "/0. K.K. RATIIEW, KOCHAKRAN VEET±IL,
         IRING0IiE KARL, PERUMBAVOOR VILliAGE ,
         KUNNATHUNAD IAI+UK - 683 545

         SPECIAL TAHSILDAR (ILA)
         PORER GRID CORPORATION OF IREIA,
         OFFICE 0F SPECIAII TAHSII.BAR,
         CHEVARRI}GALAM, KOZHIKODE - 17

         By anvs .
         SRI . P . I . JOSH
         SHRI . K . p . |OHRTsom
         R 8¥ SRE.SHYLAJA, GP
     THls clvI| REvlsloN pETITloN HAvlNG BEEN FmaALL¥
HEARD ON 13.10.2025, AI.ONG WITH CRP.239/2020,         THE COURT
0N THE SAME DAY DELIVERED THE FOIiLOWING:
 CRP Nos.32/2020 & 239/2020           :2:



                                                 2 02 5 : KER : 7 5 7 8 9



        IN THE HIGH COURT OF KERALA AT E         AKtJliAM

                            PRESENT

     THE HONOuRABI.E in. eusTlcE MURALI puRusHOTHAimN

MOREAY, THE 13TH DA¥ OF OCTOBER 2025 / 21ST ASWINA, 1947
                                 \




                     Cap NO. 239 0F 2020

 AGAINST THE 0REER DATED 02.03.2018 IN 0PEI]E NO.110 0F

    2ol3 oF ADDITloNAL DlsTRlcT couRT, NORTH pARzrvuR

REVISION PETITIOREER/PETITIONERS :

          MATHAI, AGED 70 YEARS
          S/O . KURIAN , KOCHAKKAN VEETTIIi ,
          IRING01.E. P. 0 , PERtnffivooR VII.IiAGE ,
          KUNNATHUNan TALUK, plN-683545.

          CHINNABDm, AGED 64 ¥EARs
          W/O . MATHAI , KOCHARICAN VEETTIL ,
          IRINcol.E. p. o, pERunGA:vooR vll[IAGE ,
          KUNNATHUNADU TAI]UK, PIN-683545.



          BY ADVS.
          SRI . BABU KARUKAPADATH
          SMT.M.A.VAHEEDA BABU
          SHRI.p.U.VINOD KlnmR
          SRI . I .M.Mullzano4ED MtJSTHAQ
          SMT. SNEHA S :UMABAN Mul.IaKKAL

                `




RESPONDENT/ :

          PORER GRID CORPORATION OF INDIA
          RIG OFFICE ,B-9 ,QUTAB INSTITUTION AREA,
          KZFTimRIA SARAI ,NEW DELHI-110016.

          THE SPL. TAHSILDAR(IA) ,
          PORER GRID CORPORATION OF INDIA,
          OFFlcE OF THE spl[. TAHslLDAR, cHEVARArmALZD4,
          KOZHIKODE , PIN-682 030 .
 CRP Nos.32/2020 & 239/2020         :3:




                                            2 02 5 : KER : 7 57 8 9




            BY ADV SHRI.PRAVEEN K. Joy
            R BY GP SMT.SHYliAdA


     THIS    CIVIL REVISION PETITION HAV'ING BEEN FINALLY
HEARD ON 13.10.2025,    ALONG WITH CRP.32/2020,   THE COURT
oN THE SAME DAY DELlvERED THE FOLLoevlNG:
 CRP Nos.32/2020 & 239/2020             :4:



                                                   2 0 2 5 : KER : 7 5 7 8 9




                             ORDER

These matters are settled between the

parties by recourse to Section 89 of the Code of

Civil Proc-edure, 19-08.

2. The Mediator has submitted a

memorandum of agreement along with the report.

In the light of the said memorandum of

agreemen-t, these rev-ision petitions are disposed

of. The memorandum of agreement shall form part

of this order-.

Sd/-

MURAI.I PURUSHOTHAMAN `SB JUDGE

vivtHx ]0 it]n03 HE>iH INV fy£:6 `9Z/fyL/0 L BEFORE THE HONOLJRABLE HfGH COURT OF KE.RALA AT ERNAKULAM CRP Nos. 239 of 2020 & 32 Of 2020

Mathai & Aur. Petitioner

Power Grid corporation of india - Respondents

Mediated, matter is settled. Te.rm.s .and conditions are attached herewith.

Dated this the lath day of September, 2025.

Ad¥t ErD ^Ge®rge Mediadr Ernakulam Mediation Centre REFORETHEHONOHRABLEjHGHC8URTOFRERAL4 ATEENAKULAIf CRPNos.239of2020&32of2020

M-athal- &` ARE.

Pen``trtoner

Vs.

Pouer Grid corporation ofREia - Respondents REM0RANDRUMoFAGREEMENTtjNDERsECHen-8g-oF-REcoDEQF clvmpRocEDunEREADwlTHREEs24&25OFTiEIERERALAervlL rmocEDrmE{MEBIAHQxp±munEs+2us:

The above mentioned`cases alie`§etded.in. the`mediaGon centre of the Hcmjbie Higfi C8urf of

Kerala. The dainants are entitled to get the balance amount of Rs. 24,85,646/- (Rupees-. Ttrenty Four Lakhs Eighty Five Thousand Six Hundnd and Forty Six arty) towards fun and final` setdemen± in the above cases. The detailed calculation statement is attached herewith. It

rdl be the pat of the judgment jn the above mend-bned-CRts. P®iRzen Grid Corporation of india Linited will deposit the amount jn the name of "Additional District Judge, North Par=vuP within a peHed cf one month from the date of judgment jn CRP No§. 32/2020 & CRP No. 239/2020. The pardes; Shri` Mathai& SmL Chinnamma are entiffed to withdraw ,the amoLint en depesjL h the event Of falure to deposit the aforesaid amount widri.n- theL

§a.Pzllased Gme, pardes are entided fo conGn,ue the Htigation before Ehe appropriate fcmum,

Dated. this the lath day of September, 2825.

RevI.sfon Petitioner RespondentNO.1 A.#

Mathat fiifeife. Power Grid Corporation Of India

Thfrmama# Deprty~Genera]`Manag8rJ-JGquqBu#88#££5£,`i`.{9.e` .I. tiH. .1.:..:.::.`.....F.. / Bfts:`±-#:

fiFf%#:`}¥j¥`£P:``:R¥:';ndentLT:1:~;:i 'E,i,u+Rig k.F. f roF> CounselTor the R€visien -Pe

Thisse[demen[agreementisatttherfeca,!edbyme.

Adltifeng€`tunatry.

I II

Detailed calcuhti®n ®f enhanced compenaatfon payable inTT5ip{E} N®. 110/2013 pertaLining to 40o HV D/C Koch.I-"rig8ur TL The Hon'ble Additional. District Court •Court, North Paravoor,. Emakulam

I a.P.(E) No. Ilo/20.13T i-

'.powERGRID. fated. cRp NO.

3 32/2020(Pending) • Petitioner riled CRP No. -., . . I 4 239/2020(Pending) I

5 Petitioner .Mathal K K a Chirinalhma `i

6 Date of.Di§tri-ct Court Judgment 2-rm-1€- 7 Line 400 kv D'/C Kochi-Thrissur TL .8 Initial Compensation Case No. TC 174/09 KT &TC 131/12 KT 9 Location 3;8/0 10 • Lower Court Adcocaie -

-11 Adv. K j€ §aji€ha CRPA-d-v6cate Adv.. Ear.it.ha V A.. •Initial Tree/crop Compenation paid as. per the I 7, 3.2 , 9 12 . 00.

. document available in .this office Enhanced Compensation for yielding trees clailned 17,00,000.00 try+ the parky-

- 1-3i -Diminution in Land value clained ty the party 4-.I-,0®;®®®=®®-
                                                                                                       Total                                                                             58,QO,-000.00
         .I        14            EnhaLncedcompensation•armard-ed-tytheHon'ble`Di.strictCbuTt              Thee Compensation                                                              2`3,27.,040.00-~,+-
                                                                                                                                                                                                                 I

                                                                                                               Dim.inution inLandvalue
Total(After deducting initialcompensationifordered) 1S,94,12.8.00

T®tal{frotLndedbythe HofibleJrirfe€'-

15,94.i30.ee .

15 Cost awarded I Date Of cutting of trees •30-Jun- I 1

(As perjudgment. Page No. 17)

I.181`1 Interest.upto. I. No. a.fdays 3921 24-M,ar-22 I Period 10.74 _i.
                                                                                               I                        Rate                                                 80/a                  _1
                  19  Full Interest. .till the date ®f part payment-1                                                                                                                   13,69,991.00-
T®ta.I amount to be depo~sited on 24.03,2022(Part 2®- 295ca,1al.`oo I payment-() To.ta]. am.Cunt deposited with interest and 21- .C ost{including TDS) on 24,03.2022(As per receipt) 7,ae,245.O=| i 22I nforiiTax deducted ` •."I I

-de /i f ir*F#,drrtyivm®%«rtyie er.HgivHF7.OGRE qrfe .I PQWERGRIB RE/K.ochi Page fl-Of.2- i`. ,nu}L^ t`r\nrvyp , p8q]€±q¢g&n Since the total part payment deposited 18 le&8 than the full interest payable as on the date ®f Part payment, entire depo&ited amount to b`e .2£- first adjusted to interest component. Ho"evef, as per the settlement ornodrfaity; 50% of- part papreBt aeposited shall be adj]i.ted to PHncipal Amount, then towards cost and balance 50% terrmds interest, hence

- 2.4-
                       50% Of-dep6sited` toiREds` PrincipaD                                                                                S'70,i22.§6
          •25          Tow'ards cost                                                                                                                  I
Balance 50% of deposited amount towards 26 • Interest(After adjusting cost`) 3,70',122.50 27 Balance ELncipal ajrioun€ 6fi 2±.03.2022 _,|i_,24,007.50

-.28- Balap±e-hateF=est- amount. on. 24.0.3.a02.2 9.99'868.5® I 129 BalaLnce Cost on 24.0.'3..2022 ~

Interest to be calculated from the next day from 25-Mar22 j3o the date of fart payment-I Interest upto N6. @f days 1301 .-a,--___ 1-5-Oct-2-5j Erfud I. 3.56 Lrji Ra te I \,`i:..+`r,','\`,^.

8%i-

i.` , `- -` I,.

L2l' 3`3 i ZriteresE Afficun± ` I 2,61,770.00 I Total`anoumt- to-bedeposited` for setifemen.t of (- 34 i_ Case 2485,6as=|.

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DaptstturoJ pa!srty.eLtlq`fi`tp