VAIJINATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present appellant was the claimant in LAC.No.3/2006, in the Court of learned Addl.Senior Civil Judge (Sr.Dn.), at Bidar, (hereinafter for brevity referred to as 'trial Court'), who has challenged the quantum of compensation awarded for his acquired land bearing Survey No.101, measuring 2 acres 10 guntas in Kaplapur Village, Bidar Taluk. The acquisition authority had awarded compensation of a sum of Rs.54,282/- per acre. Aggrieved by the same, the matter was referred to the trial Court. The said trial Court after hearing both side and recording the evidence led before it on the reference made to it, enhanced the compensation from a sum of Rs.54,282/- to Rs.1,91,400/- per acre. Being not satisfied with the same, the claimant has preferred this Miscellaneous First Appeal praying for awarding the compensation at Rs.2,90,000/- per acre, along with all statutory benefits.

(2.) The respondent No.1 is being represented by learned High Court Government Pleader and respondent No.2 is being represented by its learned counsel.

(3.) The trial Court records have been called for and the same are placed before this Court.