DEPUTY CHIEF ENGINEER Vs. SATHISH

JUDGEMENT

(1.) MFA No.3681/2019 is filed by the Deputy Chief Engineer (Construction), South Western Railway. MFA Crob.No.63/2020 is filed by the claimant seeking for higher compensation. Both the appeal and cross objection are filed being aggrieved by the judgment and award dtd. 4/12/2018 passed in LAC No.231/2011 by the Senior Civil Judge and JMFC, Kunigal (for short, 'Reference Court').

(2.) For the sake of convenience, the parties are referred to as per their ranking before the Reference Court.

(3.) Brief facts leading to filing of the appeal and the cross objection are that, the preliminary notification came to be published on 18/1/2007 to acquire various extents of land, including the land of the claimant measuring 17 guntas in Sy.No.109/2 situated at Nademavinapura Village, Yediyur Hobli, Kunigal Taluk, Tumakuru for laying of new railway line between Hassan and Benglauru. The final notification came to be issued on 1/11/2007. The Land Acquisition Officer (for short, 'LAO') passed the award on 16/2/2009 determining the market value of the land and malkies and awarded total compensation of Rs.3,54,184.00.