S K NAGARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal by the claimant/appellant is directed against the impugned Judgment and Award dated 22.9.2010 passed in LAC.No.355/2006 by the Principal Civil Judge (Sr.Dn.), Hassan, (hereinafter referred to as 'Reference Court' for short).

(2.) The Reference Court, by its Judgment and Award, has determined the market value at Rs.75,000/- per acre with all statutory benefits as envisaged under the relevant provisions of the Land Acquisition Act. It is the case of the appellant that the quantum of compensation awarded by the Reference Court is inadequate and requires enhancement. Therefore, the appellant felt necessitated to present this appeal.

(3.) In brief the facts of the case are: