NINGEGOWDA; T N SHIVARAM Vs. SPECIAL LAND ACCQUISITION

JUDGEMENT

(1.) Present appeal is filed under Section 54(2) of Land Acquisition Act, 1894 challenging the judgment and award dated 4.10.2010 passed by the Court of the Principal District Judge, Hassan in R.A.102/2008. By virtue of an order dated 4.10.2010, the learned Principal District Judge has confirmed the judgment and award passed by the reference Court in LAC No.49/1996.

(2.) The appellants herein will be referred to as claimants and respondent herein will be referred to as respondent as per their ranking before the reference court.

(3.) The facts leading to filing of this appeal is as follows: