SUJI.S Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is aggrieved with the non disbursement of the compensation amount, as enhanced by the Sub Court, by Award dated 15.01.2008, which is also confirmed in appeal.

(2.) The petitioner's land was acquired on the requisition of the 4th respondent. After the enhancement of compensation was confirmed in appeal, and pending an Execution Petition, a Lok Adalath was held on 12.12.2015, in which Ext.P3 Award was passed. The matter was agreed to be settled on payment of Rs.1,68,86,520/-. The judgment debtors were directed to deposit the amount within six months from the date of the Award, failing which the decree holder was entitled to enhanced interest at the rate of 15% per annum. Obviously, the Government did not deposit the amount as directed in the Lok Adalath.

(3.) The submission of the learned Government Pleader on behalf of respondents 1 to 3 is that the 4th respondent, requisitioning authority, has not disbursed the amounts. The 4th respondent expresses helplessness insofar as there being no funds available.