JYOTIRAM Vs. ASSISTANT COMMISSIONER, SUB-DIVISION, BELGAUM

JUDGEMENT

(1.) Whether this first appeal is to be heard by a Bench of not less than two Judges of this Court or by a single Judge of this Court? This question is raised by the appellants' counsel which needs to be answered.

(2.) In our opinion, for the following reasons, this first appeal is to be heard by a single Judge of this Court as the value of the subject-matter of this appeal does not exceed Rupees Fifteen Lakhs.

(3.) This appeal is preferred under Sec. 54(1) of the Land Acquisition Act, 1894 as amended in Karnataka. The value of the subject-matter of the appeal is Rs. 11,62,749.00 and the appellants have accordingly paid court fee on the said value.