RATHNA VASUDEV, W/O. M.B. VASUDEV, REP. BY HER GENERAL POWER OF ATTORNEY HOLDER HER HUSBAND, M.B. VASUDEV, S/O. BETTEGOWDA Vs. THE SPL. LAND ACQUISITION OFFICER, PANDAVAPURA

JUDGEMENT

(1.) THIS appeal by the appellant -claimant is directed against the impugned Judgment and Award dated 23/04/2011 passed in LAC No. 18/2008 by the Principal Civil Judge(Sr.Dn) and JMFC, Srirangapatna, (hereinafter called as 'Reference Court' for short).

(2.) THE Reference Court, by its Judgment and Award has fixed the market value of the land in question at Rs. 375/ - per Sq.ft., with consequential benefits as envisaged under Section );">23 of the Land Acquisition Act. Being aggrieved by the said Judgment and Award, the claimant has filed this appeal, contending that the market value fixed by the Reference Court is on lower side and is liable to be enhanced.

(3.) UPON service of notice, respondent appeared through Additional Government Pleader and filed objections contending that, the market value fixed by the Land Acquisition Officer is just and proper and the claimant has not made out any ground for enhancement.