RAMEGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Miscellaneous Second appeal is filed by the claimant challenging the judgment and award dtd. 12/12/2019 in L.A.C.(A) No.408/2016 passed by the Principal District and Sessions Judge at Hassan and judgment and award dtd. 21/4/2011 in LAC.No.382/2008 passed by the Additional Senior Civil Judge at Hassan, seeking enhancement of compensation.

(2.) Heard the argument of learned counsel from both side and perused the records.

(3.) It is the case of the claimant that the claimant is the absolute owner of the dry land bearing Survey No.110/2, measuring 05 guntas, situated at Bylahalli Village, Salagame Hobli, Hassan Taluk.