MADHUKAR DATTU JADHAV Vs. ASST COMMISSIONER

JUDGEMENT

(1.) This Miscellaneous Second Appeal is filed under Sec. 54(2) of the Land Acquisition Act, 1894 challenging the judgment and award passed by the learned Senior Civil Judge, Athani, in LAC No.100/2005 and confirmed in LACA No.370/2011 by the learned VII Additional District and Sessions Judge, Belagavi sitting at Chikkodi.

(2.) For the sake of convenience, the parties herein are referred with the original rankings assigned to them before the Reference Court.

(3.) Brief facts of the case are as under: