BHAGYA Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) This Miscellaneous Second Appeal is filed by the claimant challenging the judgment and award dtd. 12/9/2018 in L.A.C. Appeal No.182/2016 passed by Principal District Judge at Hassan and judgment and award dtd. 10/10/2011 in LAC.No.81/2010 passed by the Senior Civil Judge and JMFC, Holenarasipura 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.44, measuring 1 acre 20 guntas, situated at Channapura village, Holenarasipura Taluk, Hassan District.