VITHAL NARASU GAYAKAWAD AND ORS. Vs. THE SPECIAL LAND ACQUISITION OFFICER AND EX OFFICIO REHABILITATION OFFICER, UKP

JUDGEMENT

(1.) THE present appeal is filed by the claimants seeking for enhancement of compensation, against the judgment and award dated 29.09.2010 passed by the Addl. Senior Civil Judge (Sr. Dn.), Jamkhandi, in LAC. No. 129/2007, allowing their Reference in -part awarding compensation of Rs. 1,80,000/ - per acre after excluding pot kharab area, if any, and granting 30% solatium on the enhanced market value along with 12% additional market value from the date of 4(1) notification to the date of award passed by the SLAO, and also granting interest at the rate of 9% p.a. on the enhanced market value from the date of dispossession for the first year and 15% per annum for subsequent years till realization.

(2.) BRIEF facts are:

(3.) I have heard the learned Counsel for the parties.