S.D. NARASIMHEGOWDA, S/O DOLLEGOWDA Vs. THE SPECIAL LAND ACQUISITION OFFICER, THE EXECUTIVE ENGINEER. H.L.B.C., 6, SUB-DIVISION AND THE MANAGING DIRECTOR, IRRIGATION BOARD, CAUVERY NEERAVARI NIGAMA

JUDGEMENT

(1.) THIS appeal is filed by the claimant -Appellant without paying the court fee along with an application seeking permission to file this appeal as an indigent person. Office has raised objection regarding maintainability of the appeal in view of the value of the subject matter involved in the appeal as per amendment to Section 19(1) of the Karnataka Civil Courts Act, 1964.

(2.) DURING the course of arguments, learned Counsel for the Appellant submits that similar matters arising out of the same Notification have been disposed of by the Apex Court by reducing the compensation awarded and therefore the Appellant is not entitled for any enhancement in this appeal and that the appeal may be dismissed as withdrawn.