K. DAYANANDA Vs. THE LAND ACQUISITION OFFICER AND ASSISTANT COMMISSIONER, MANGALORE SUB DIVISION AND ORS.

JUDGEMENT

(1.) THIS appeal by the claimant No. 1/appellant is directed against the judgment and decree dated 20/03/2013, passed in LAC No. 10/2011, by the Principal Senior Civil Judge and CJM, Mangalore, (hereinafter referred to as 'Reference Court' for short).

(2.) THE Reference Court, by its judgment and award, has awarded the compensation of Rs. 20/ - lakhs per acre (Rs. 20,000/ - per cent) with all statutory benefits as envisaged under Section 23 of L.A. Act. Being dissatisfied with the quantum of compensation awarded by the Reference Court, the appellant herein has presented this appeal, seeking enhancement.

(3.) THE said matter had come up for consideration before the Reference Court, which in turn, after appreciating the oral and documentary evidence and other material available on file, taking into consideration the purpose for which the land has been notified and acquired, has enhanced the compensation at Rs. 20/ - lakhs per acre (Rs. 20,000/ - per cent) with all statutory benefits as envisaged under Section 23 of L.A. Act and accordingly, allowed the said reference petition in part. Being dis -satisfied with the quantum of compensation awarded by the Reference Court, the appellant has presented this appeal, seeking further enhancement.