(1.) The present appeal is filed against the judgment and award dated 03.02.2012 passed by the Prl. Senior Civil Judge and JMFC., Ranebennur in LAC No.277/2008 and praying to enhance the compensation amount from Rs.2,40,000/- per acre to Rs.6,00,000/- per acre with cost and all statutory benefit.
(2.) Brief facts of the case are that respondents had acquired the lands measuring 2 acres 03 guntas of land in R.S. No.322/2A of Halageri Village, Ranebennur Tq: Haveri District for the purpose of minor irrigation construction of Upper Tunga Project for construction of pond. The SLAO, Haveri - respondent No.3 passed General Award under LAQ/CR/- No.3/2002- dated 2.6.2007. Admittedly notices have been served on the claimants under Section 12(2) of Land Acquisition Act. The appellant having not satisfied with the compensation awarded by the SLAO has filed Application under Section 18 (1) of Land Acquisition Act for Reference. The Reference Court has issued notice on Reference to the concerned parties. Pursuant to the notice, the parties have appeared before the Reference Court. After hearing the parties Court below has arrived at a conclusion that the acquired lands are irrigated as well as dry lands and based on the materials produced before the Court, awarded a compensation at the rate of Rs.2,40,000/- in case of irrigated land per acre. Being aggrieved by the judgment and award dated 03.02.2012 passed by the Prl. Senior Civil Judge, Ranebennur in LAC No.277/2008, the appellants have filed this appeal for enhancement of compensation.
(3.) Learned counsel for the appellants submitted that identical matter decided by the co-ordinate Bench in MFA No.102660/2014 (LAC) c/w MFA No.102662/2014 disposed of on 17.8.2021 in extending a sum of Rs.2,50,000/- (irrigated land) per acre with all statutory benefits as has been awarded by the Reference Court.