JAGATHGURU Vs. S. .P VELAYUTHAM

JUDGEMENT

(1.) Challenging the rejection of his claim petition under Ss. 30 & 31(2) of Land Acquisition Act 1894 (for short 'the Act') claimant No.4 in LAC No.51/2014 on the file of II Addl. City Civil and Sessions Judge, Bengaluru (CCH No.17) has preferred the above appeal.

(2.) Appellant was claimant No.4, respondents 1 to 3 were claimants 1 to 3, respondent Nos.4 to 10 were claimant Nos.5 to 12 and respondent Nos.11 and 12 were respondents No.1 and 2 in LAC No.51/2014 before the Reference Court. For the purpose of convenience the parties will be referred to henceforth according to their ranks before the Reference Court.

(3.) The brief facts of the case are as follows: