H NARAYANAIAH Vs. LAO CITB BANGALORE

JUDGEMENT

(1.) These appeals are directed against the common judgment and awards dated 27-8-1969 passed by the III Additional Civil Judge, Bangalore, in LAC Nos. 33, 35, 6, 37, 38, 39, 42, and 43 of 1968 on his file, awarding compensation at the rate of Rs. 4/- per square yard for the lands acquired. These lands were acquired for formation of Binnamangala Lay Out, II Stage, by preliminary notification dated 21-7-1960. The Land Acquisition Officer awarded compensation at the rate of Rs. 8,000/- per acre for garden lands facing rail road, Rs. 7,000/- per acre for garden lands interior, Rs. 6,500/- per acre for dry lands and Rs. 500/- per acre for 'Kharab' lands, which were raised as stated above, to Rs. 4/- per square yard by the learned Civil Judge. Aggrieved by the said common judgment and awards, the claimants came up in the above appeals before this Court.

(2.) This Court, once before, decided these appeals by its judgment and awards dated 21-6-1975 against which the Trust Board went up in appeal to the Supreme Court of India and the Supreme Court of India, by its judgment and order dated 16-8-1976 passed in CA Nos. 644 to 650 of 1974, (1976)2 Kar LJ 189 SC. allowed the appeal and remanded these cases back to this Court with the following observations :

(3.) After the records were received, parties were given several opportunities to adduce additional evidence if they so desired. No additional evidence is add uced apart from an application for adducing additional evidence submitted by the claimants. Objections are no doubt filed to this application to admit any additional evidence under Order 41 Rule 27 CPC.