LUCY MARY AGENES SALDANAH Vs. LAND ACQUISITION OFFICER

JUDGEMENT

(1.) THE short point involved in this appeal is whether the appellant is entitled to interest on the compensation awarded by the Land Acquisition Officer by his award for the period between the date on which possession of the acquitted property was taken and the date on which the compensation amount was deposited.

(2.) THE material facts are these :

(3.) IT is clear from the provisions of Section 34 of the Land Acquisition Act that, if the amount of compensation awarded by the Land Acquisition Officer is not paid or deposited on or before taking possession of the acquired property, the claimant shall be entitled to interest on the amount of compensation.