Kerala High Court

Power Grid Corporation Of India vs Mathai on 29 September, 2025

Author: Murali Purushothaman

Bench: Murali Purushothaman

[CRP Nos.882/2019, 222/2020]      :1:




                                            2025:KER:72648

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

      THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

  MONDAY, THE 29TH DAY OF SEPTEMBER 2025 / 7TH ASWINA,

                                1947

                      CRP NO. 882 OF 2019

           AGAINST THE ORDER DATED 02.03.2018 IN OPELE

   NO.105 OF 2013 OF ADDITIONAL DISTRICT COURT, NORTH

                               PARAVUR

REVISION PETITIONER/RESPONDENT:

           POWER GRID CORPORATION OF INDIA,
           REGISTERED OFFICE, B-9, QUTAB INSTIUTION AREA,
           KATWARIA SARAI, NEW DELHI- 110016.



RESPONDENT/PETITIONER/2ND RESPONDENT:

    1      MATHAI, AGED 68 YEARS
           S/O.KURIAN, KOCHAKKAN VEETTIL,
           IRINGOLE P.O., PERUMBAVOOR VILLAGE,
           KUNNATHUNAD TALUK.

    2      CHINNAMMA, AGED 62 YEARS
           W/O.MATHAI, KOCHAKKAN VEETTIL,
           IRINGOLE P.O., PERUMBAVOOR VILLAGE,
           KUNNATHUNAD TALUK- 683545.

    3      SPECIAL TAHASILDAR (LA),
           POWER GRID CORPORATION OF INDIA, OFFICE OF
           SPECIAL TAHSILDAR, CHEVARAMBALAM,
           KOZHIKODE- 673017.


           BY ADVS.
           SRI.P.T.JOSE
           SHRI.K.P.JOHNSON
           R3 BY SMT.S.L.SHYLAJA, GP
 [CRP Nos.882/2019, 222/2020]   :2:




                                           2025:KER:72648



      THIS CIVIL REVISION PETITION HAVING BEEN FINALLY
HEARD ON 29.09.2025, ALONG WITH CRP.222/2020, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
 [CRP Nos.882/2019, 222/2020]      :3:




                                            2025:KER:72648


         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

      THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

  MONDAY, THE 29TH DAY OF SEPTEMBER 2025 / 7TH ASWINA,

                                1947

                      CRP NO. 222 OF 2020

           AGAINST THE ORDER DATED 02.03.2018 IN OPELE

   NO.105 OF 2013 OF ADDITIONAL DISTRICT COURT, NORTH

                               PARAVUR

REVISION PETITIONER/PETITIONERS:

    1      MATHAI, AGED 70 YEARS
           S/O. KURIAN, KOCHAKKAN VEETTIL,
           IRINGOLE P.O., PERUMBAVOOR VILLAGE,
           KUNNATHUNAD TALUK, PIN-683 545.

    2      CHINNAMMA, AGED 64 YEARS
           W/O. MATHAI, KOCHAKKAN VEETTIL,
           IRINGOLE P.O., PERUMBAVOOR VILLAGE,
           KUNNATHUNAD TALUK, PIN-683 545.


           BY ADVS.
           SRI.BABU KARUKAPADATH
           SMT.M.A.VAHEEDA BABU
           SHRI.P.U.VINOD KUMAR
           SMT.ARYA RAGHUNATH
           SMT.VAISAKHI V.
           SRI.T.M.MUHAMMED MUSTHAQ
           SRI.SHELLY PAUL




RESPONDENT/S:

    1      POWER GRID CORPORATION OF INDIA
           REG OFFICE, B-9, QUTAB INSTITUTION AREA,
           KATWARIA SARAI, NEW DELHI-110016.
 [CRP Nos.882/2019, 222/2020]   :4:




                                           2025:KER:72648


    2      THE SPL. TAHSILDAR (LA)
           POWER GRID CORPORATION OF INDIA,
           OFFICE OF THE SPL. TAHSILDAR,
           CHEVARAMBALAM, KOZHIKODE, PIN-682 030.


           BY ADVS.
           SHRI.PRAVEEN K. JOY
           R2 BY GP SMT.S.L.SHYLAJA



        THIS CIVIL REVISION PETITION HAVING BEEN FINALLY
HEARD ON 29.09.2025, ALONG WITH CRP.882/2019, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
 [CRP Nos.882/2019, 222/2020]     :5:




                                              2025:KER:72648



                               ORDER

The above cases are settled between the

parties by recourse to Section 89 of the Code of

Civil Procedure, 1908, before the Mediation

Centre, High Court of Kerala.

2. The Mediator has submitted a memorandum

of agreement along with the report.

In the light of the said memorandum of

agreement, these revision petitions (civil) are

disposed of. The memorandum of agreement shall

form part of this order.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB ''

BEFORE THE HONOURABLE HIGH COURT OF I(ERALA AT ERNAKULAM CRP Nos. 222 of 2020 & 882/2019

Mathai & Anr. Petitioner

Vs.

Power Grid corporation of India Respondents

Mediated, matter is settled. Terms and conditions are attached herewith.

Dated this the 18th day of September, 2025.

Ei+ Adv. E.D George Mediator Ernakulam Mediation Centre BEFORE TIIE HONOURABLE HIGH. COURT OF KERALA AT ERNAKULAM CRP Nos. 222 of 2020 & 882/2019

Mathai & Anr. Petitioner

Vs.

Power Grid corporation of India Respondents MEMORANDRUM OF AGREEMENT UNDER SECTION 89 0F THE CODE 0F CIVIL PROCEDURE READ WITH RULES 24 & 25 0F THE KERALA CIVIL PROCEDURH (MEDIATION}, RULES, 2cO8:

The above mentioned cases are settled in the mediation centre of the Hon'ble High Court of Kerala. The claimants are entitled to get the balance amount of Rs. 57,66,238/- (Rupees Fifty seven lakhs sixty six thousand two hundred and thirty eight only) towards full and final settlement in the above cases. The detailed calculation statement is attached herewith. It will be the part of the judgment in the above mentioned CRPs. Power Grid Caporation of India Ligived win deposit the amount in the name Of "Additional District Judge, North Paravur'' within a period Of one month from the date Of judgment in CRP Nos. 222/2020 & CRP No. 88gr2019. The parties, Shri. Mathai & Smt. Chinnamma are entitled to withdraw the amount on deposit. In the event of failure to deposit the aforesaid amount within the stipulated time,

pardes are entitled to continue the litigation before the appropriate forum.

Dated this the 18th day of September, 2025.

Revision Petitioner RespondentNo.1

Mathai _4-. Power Grid Corporation of India

chinnama de DeputyGeneralManageT;i?:Prp`/Gj:g:%£ct,,\3e ~,

-|g¥#i3``t`¢M `^{¢"81\\`\ "ilHra`uff / Lo3M

k-p fro Counsel for the Revision Pe i {-`~:`'!:3r5 ; powERGRiD

Counsel for the Respondent No.1 7iilF=,: ., ,`.cchi

This settlement agreement is au,thenticat@d by me.

Adv.E.D Detailed calculation of enhanced compensation payable in OP(E) No. 105/2013 pertaining to 400 kv D/C Kochi-Thrissur TL The Hon'ble Additional District Court Court,North Paravoor, Ernakulam

3 POWERGRID filed CRP No. 882/2019(Pending) 4 Petitioner filed CRP No. 222/2020(Pending) 5 Petitioner Mathai 88 Chinnamma 6 Date of District Court Judgment 2-Mar-18 7 Line 400 kv D/C Kochi-Thrissur TL J Initial Compensation Case No. TC 2410/ 11 KT 9 IJocation 38/0-38/ 1 10 Lower Court Adcocate Adv. K K Sajitha 11 CRP Advocate Adv. Haritha V A Initial Tree/crop Compenation paid as per the 12 4,98,469.00 document available in this office Enhanced Compensation for yielding trees claimed 10,00,000.00 by the party

Diminution in Land value claimed by the party 40,00,000.00

Total 50,00,000.00

Enhancedcompensation Tree Compensation 20,46,466.00

Diminution in awarded by theHon'bleDistrictCourt 41,22 ,468.00 Land value 14 Total(After deducting initialcompensationifordered) 56,70,465.00

Total(Roundedbythe Hon'bleDistrictJudge) 56,70'500.00

15 Cost awarded -

Date of cutting of trees 16 15-Apr-12 (As perjudgment Page No.15) 17 Date of Part payment-1 13-Apr-22 Interest upto No. of days 3651 18 13-Apr-22 Period 10.00 Rate 8% 19 Full Interest till the date of part payment-1 45,37,643.00 Total amount to be deposited on 13.04.2022(Part 20 1,02,08,143.00 payment-I) Total amount deposited with interest and 21 50'99'100.00 cost(including TDS) on 13.04.2022(As per receipt)

22 Income Tax deducted 2,26,386.00

ELesrfuz ^##grfeoogo;giiD CtwkeReAth pp) page 1 of 2 wh fYhowl , F0vumt^FjJ) Since the total part payment deposited is more than the full interest payable as on the date of part payment, deposited amount, first to be adjusted to interest component, then to cost 23 and balance to principal component. However, as per the settlement of modalaity, 50% of part payment deposited shall be adjusted to Principal Amount, then towards cost and balance 50% towards interest, hence 24 50% of deposited towards Principal 25,49,550.00 25 Towards cost -

Balance 50% of deposited amount towards 26 25,49,550.00 Interest(After adjusting cost) 27 Balance Principal amount on 13.04.2022 31,20,950.00 28 Balance Interest amount on 13.04.2022 19,88,093.00 29 Balance Cost on 13.04.2022 -

Interest to be calculated from the next day from 30 14-Apr-22 the date of Part payment-I Interest upto No. of days 1281 31 15-Oct-25 Period 3.51 Rate 8% • ,~, ,, ,(, ,-I(( *,„ ( `* ,` `(I.'\Y (i YH / '`¢', `"()\i(\¥{\¥\\f`(\^:(`( () ( ``\ \ Y

• , ,, ? ,r I,(`c `1`1`^ ,,:` ,`, -/ `2.,in;p,;, - ,;"J : > ?,1`4 ,i/I(i'y}`^`\(vy{`,y:^\'^,,gr`(\({`11,i:y.,/)/{)(;?.(:t,y;,'{(:\`^`'`A:v^"(\}(.*\('\;(t%, \, ,Th\

32 • lJ, ,I +,,,,;`';,:,,-,,,,i,,

33 Interest Amount 6,57,195.00 Total amount to be deposited for settlement of 34 57,66,238.00 Case

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