Kerala State
Electricity Board Vs. Lonappan & ANR. [2008] INSC 1648 (26 September 2008)
Judgment
CIVIL APPELLATE
JURISDICTION CIVIL APPEAL NO. 5880 OF 2008 [Arising out of SLP(C) No.9651/2007]
KERALA STATE ELECTRICITY BOARD ... APPELLANT(S) :VERSUS:
ORDER
Leave granted.
Having heard the
learned counsel appearing for the parties, we are of the opinion that the
learned Additional District Judge, North Paravur, as also the High Court
committed a serious error in directing payment of additional amount of
compensation to the respondents herein, i.e. a sum of Rs. 1,45,817/- towards
the price of the coconut trees and a sum of Rs. 1,17,925/- for the nutmeg trees
while the claim there for was limited to Rs. 45,000/- and Rs. 17,000/-
respectively.
The learned
Additional District Judge and the High Court relied upon the report of the
Commissioner, but it appears that the learned Additional District Judge in his
judgment stated:
-2- "The
Commissioner without measuring out the property, has come to the conclusion
that 93 cents of property is under the line, I do not know how he arrived that
magic figure. The petitioner has not made any effort to substantiate the same.
Hence, the claim regarding depreciation of land value is disallowed."
It is not in dispute
that the Commissioner was appointed by the learned Additional District Judge.
It, however, appears that an objection to the report of the Commissioner was
filed. We would assume that the Commissioner was not summoned by the appellant
for his examination as is provided under Order XXVI Rule 10, sub- rule (2) of
the Code of Civil Procedure, but in a case where a dispute has been raised in
regard to the amount of claim, the learned Commissioner or for that matter the
Courts could not have directed payment of compensation to the claimants over
and above the amount prayed for in their claim applications.
For the reasons
aforementioned, the order of the Additional District Judge as also the High
Court is modified to the extent that in stead and place of the awarded sums of
compensation, the respondents shall be allowed compensation for sums of Rs.
45,000/- and Rs. 17,000/- only. The amounts awarded on other heads shall,
however, remain unaltered.
-3- The appeal is
allowed to the aforementioned extent. However, in the facts and circumstances
of this case, there shall be no order as to costs.
..........................J
(S.B. SINHA)
..........................J
(CYRIAC JOSEPH)
NEW
DELHI,
SEPTEMBER
26, 2008.
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