URUMEES Vs. STATE OF KERALA

JUDGEMENT

(1.) Leave granted. We have heard learned counsel for the parties Finally by their consent.

(2.) The short question is whether the High court by the impugned judgment was justified in summarily disposing of the appeals against the decisions rendered by the reference court which had granted enhanced compensation which was claimed to be inadequate by the appellant- claimants in the appeals before the High court. The High court in a very short laconic judgment while disposing of these appeals observed as under:

(3.) To say the least why the High court thought that Rs 3,000. 00 per cent is proper market value and on the basis of which documents is not seen from the judgment. The High court was deciding the first appeals on merits wherein questions of fact were all open for consideration. We find that no real reasoning is decipherable from the judgment.