D M JAWARILAL Vs. SPL LAO CITB BANGALORE

JUDGEMENT

(1.) A Division Bench of this Court has referred the following question of law for the opinion of the Full Bench :

(2.) We have heard the arguments of Mr, S. Rangaraj, learned Counsel for the appellants-claimants, and of the learned Addl Govt Advocate who has appeared in pursuance of a notice issued under S.19 of the Karnataka Court Fees and Suits Valuation Act, 1958 (hereinafter referred to, aft the Court Fees Act).

(3.) Mr.Rangaraj contended that in an appeal under Sec.54 of the Land Acquisition Act (hereinafter referred to as the L.A.Act), seeking for enhancement of compensation the amount of statutory allowance proprotionate to the enhancement of compensation sought for in the appeal, need not be included in the value of the, subject matter of appeal for the purposo of court-fee payable on the memorandum of appeal, while the learned Addl Govt Advocate contended that such amount should be included for computation of such court-fee.