P.B. JAYAKUMAR AND OTHERS Vs. THE SPECIAL LAND ACQUISITION OFFICER AND SUBSIDIARY INTELLIGENCE BUREAU, (MINISTER OF HOME AFFAIRS), GOVERNMENT OF INDIA

JUDGEMENT

(1.) THESE two appeals by the claimants and the beneficiary are arising out of the same judgment and Award dated 10th June 2009 passed in LAC. No. 166/2003 by the XXIII Additional City Civil & Sessions Judge Bangalore, (CCH 24), (hereinafter called as 'Reference Court' for short).

(2.) THE Reference Court, by its judgment and Award, has awarded a sum of Rs. 1,500/ - per square feet instead of Rs. 525.84 per square feet as awarded by the Special Land Acquisition Officer. Being aggrieved by the said judgment and Award, the claimants have filed an appeal in MFA No. 8364/2009, contending that the market value fixed by the Reference Court is inadequate and it requires to be enhanced and the beneficiary has filed an appeal in MFA No. 6611/2009 contending that the market value fixed by the Reference Court is on higher side and it requires to be reduced.

(3.) WE have heard learned Counsel for both the parties in these appeals.