IN THE SUPREME COURT OF INDIA

CIVIL  APPELLATE JURISDICTION

CIVIL  APPEAL  NO. 5095  OF 2008

[Arising out of SLP(C) No. 10827/2008]

KEARALA STATE ELECTRICITY BOARD  ... APPELLANT(S)

:VERSUS:

SHERRY ... RESPONDENT(S)

O R D E R

Leave granted.

This  appeal  is  directed  against  the  judgment  and  order  dated  10.1.2008

passed by the High Court of Kerala in C.R.P. No.1015/2005, whereby and whereunder

an additional compensation for a sum of Rs. 1,47,256/- has been granted by way of

compensation  for  the  trees  cut  for   drawing  overhead  electrical  line  in  terms  of

provisions of the Indian Telegraph Act.   

The issue involved in this appeal is since covered by a decision of this Court

in  Kerala State Electricity Board vs.  Livisha & Ors.,[2007 (6) SCC 792] followed in

Kerala State Electricity Board vs. B. Sreekumari, [2008(5) SCC 398].      

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In that view of  the matter, we are of  the opinion that interest of   justice

would be  subserved if the impugned judgment is set aside and the matter is remitted

to  the  High  Court  for  consideration  thereof  afresh  in  the  light  of  the  aforesaid

decisions of this Court. We direct accordingly.

The appeal is disposed of accordingly. No costs.

..........................J (S.B. SINHA)

..........................J NEW DELHI, (AFTAB ALAM) AUGUST 13, 2008.