GANGABAYAMMA Vs. THE SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) This Miscellaneous Second appeal is filed by the claimant challenging the judgment and award dtd. 10/7/2020 in R.A.No.10/2020 passed by VI Additional District & Sessions Judge at Tumakuru, and judgment and award dtd. 17/12/2011 in LAC.No.16/2006 passed by the Senior Civil Judge and JMFC, Gubbi, 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 land bearing Survey No.47/1A2, measuring 20 guntas, consisting of standing trees thereon, situated at C.Nandihalli village, Chelur Hobli, Gubbi Taluk.