SHANAMUKAPPA Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) THESE two miscellaneous appeals have been filed as against the award passed by the Civil Judge (Sr.Dn.), Yelaburga in LAC Nos.7/2009 and 3/2009 respectively dated 29.8.2011, seeking for enhancement of compensation with all statutory benefits.

(2.) BY the order of the Reference Court, market value of appellants' land acquired by the respondents is fixed at Rs.75,000/- per acre with all other benefits as against the market value fixed by the Land Acquisition Officer. This appeal is filed against the award of the Reference Court seeking for fixing the market value at Rs.1,56,000/- per acre.