LATHA Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) This appeal is filed by the claimant challenging the judgment and award dtd. 11/7/2014 passed in LAC No.62/2011 by the Court of the Additional Senior Civil Judge, Hassan (hereinafter referred to as 'the Reference Court') seeking for higher compensation.

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

(3.) The brief facts leading to the filing of this appeal are that the claimant's land measuring 21 guntas in Sy.No.58 situated at Echalahally Village, Hassan Taluk and District, was acquired by the respondents for the purpose of Yagachi Reservoir project.