T. UDAYKUMAR Vs. RAVICHANDRAN

JUDGEMENT

(1.) Having heard the learned counsel for the parties at some length, we do not find any good ground and reason to interfere with the reasoning of the High Court and the findings recorded with regard to the acquisition of the land whereupon the Tamil Nadu Housing Board [For short, "TNHB"] became the owner of the subject extent of 0.90 cents of land located in Survey No. 297/1 of Kodambakkam Village, Mambalam, Guindy Taluk, Chennai.

(2.) We would like to add that the confusion has probably arisen on account of the incorrect mention of the total area of the acquired land in the order/judgment dtd. 13/3/1981 passed in CROP. No. 145/1976. In this order, by mistake, the extent of land has been written as 4.05 acres instead of 4.95 acres. It is clear to us, as the awarded compensation mentioned in the order dtd. 13/3/1981 is 62,209.82 (Rupees sixty two thousand three hundred ? nine and ninety two paisa only), the figure which matches with the amount of compensation payable to the then owners, S. Velu Mudaliar and Rajalakshmi Ammal.

(3.) Reliance placed by the appellant, T. Udaykumar, on the Ratification Deed dtd. 19/1/2004, in our opinion, does not carry weight because what was ratified thereunder were the sale deeds executed in the year 1996. This will be of no consequence, as the sellers were not the owners of the land in question.