GAVISIDDAPPA Vs. LAND ACQUISITION OFFICER AND ASSISTANT COMMISSIONER

JUDGEMENT

(1.) These two appeals are directed against the judgment and award dated 28-2-2000 passed by the Principal Civil Judge (Sr. Dn.) and Chief Judicial Magistrate, Shimoga in LAC No. 5 of 1989.

(2.) As common question of fact and law arose for consideration in these appeal and since the judgment and award against, which the appeals are directed are one and same, these appeals were heard together and are being disposed of by this common judgment.

(3.) The original appellant in MFA No. 3120 of 2000 - Gavisiddappa - was claimant No. 1 before the reference court. The appellant in MFA No. 2552 of 2000 is the beneficiary for whose benefit the land in question was acquired.