UNION OF INDIA Vs. DYAGALA DEVAMMA & ORS

JUDGEMENT

(1.) Leave granted.

(2.) These appeals are filed against the final judgment and order dated 08.08.2014 passed by the High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh in LAAS No.762 of 2010 and CO(SR) No.373 of 2011 whereby the High Court dismissed the appeal filed by the appellant herein and partly allowed the cross objections filed by the respondents herein and enhanced the compensation as mentioned in detail infra.

(3.) We herein set out the facts, in brief, to appreciate the issues involved in these appeals.