ERANNA Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) This appeal is filed by the appellants/claimants under Sec. 54 of the Land Acquisition Act, 1894 (for short 'the Act') challenging the judgment dtd. 4/1/2011 passed by the I Addl. Senior Civil Judge and CJM, Mysore in LAC No.346/2001, whereby the Reference Court has marginally enhanced the compensation fixed by the Special Land Acquisition Officer from Rs.40,300.00 to Rs.52,470.00.

(2.) For the purpose of convenience, the parties are referred to as per their ranking before the Reference Court.

(3.) Brief facts of the case: