N. RAJENDRAPPA Vs. THE SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) HEARD the counsel for the appellants and Government Advocate for the respondents.

(2.) THE appellants being not satisfied with the determination of the market value by the Reference Court, i.e., Principal Senior Civil Judge, Davangere, in LAC No. 124/2003 dated 01.10.2011, the present appeal is filed for enhancement of compensation.

(3.) BEING not satisfied with the award, reference under Section 18 of the Land Acquisition Act, was sought on 06.08.2003. Accordingly reference was sent under Section 18 of the Act to the Reference Court to determine the market value. Before the Reference Court, the first claimant was examined as P.W. 1. He relied upon Exs. P -1 to P -10. On behalf of the respondents, no witnesses were examined. However, certified copy of the General Award was marked as Ex. R -1.