LAKAMMA, W/O. LATE MAGADAPPA, SEENAPPA AND RANGADASAPPA BOTH SONS OF LATE MAGADAPPA Vs. SPECIAL LAND ACQUISITION OFFICER, KARNATAKA HOUSING BOARD, THE COMMISSIONER, KARNATAKA HOUSING BOARD AND RANGAPPA, S/O. LATE MAGADAPPA

JUDGEMENT

(1.) THESE appeals by the Appellants are directed against the impugned judgments and award dated 22/02/2005 passed in LAC No. 140/1995 (in MFA No. 4076/2003) and dated 11/06/2003 passed in LAC. No. 189/2001 (in MFA No. 4872/2004) on the file of the II Additional City Civil Judge, Bangalore (CCH -17), (hereinafter referred to as 'the Reference Court' for short).

(2.) THE Reference Court by the impugned judgments and award, has fixed the market value at Rs. 2,04,732/ - per acre in both the petitions. Not being satisfied with the market value fixed by the Reference Court, the Appellants have presented this appeal for further enhancement of compensation.

(3.) WE have heard the learned Counsel for the Appellants and learned Counsel for Respondent Nos. 1 and 2.