DEVAMMA Vs. MARIYAMMA

JUDGEMENT

(1.) The legal heirs of the counter claimant Smt. Devamma in LAC No.27/1994 on the file of learned Civil Judge (Sr. Dn.), Hunsur, have come up in this Miscellaneous Second Appeal being aggrieved by the concurrent finding of both the Courts below holding that their mother, Smt. Devamma, was entitled to only 1/4th share in the compensation while rescinding her right in respect of the remaining 3/4th share in the compensation awarded by the Special Land Acquisition Officer, Harangi project, Hunasuru Taluk, with reference to acquisition of land bearing Sy. No.33/147 measuring 04 Acres situate in KuppeKolagatta village, Bilikerehobli, Hunasuru Taluk, Mysuru.

(2.) The brief facts leading to this appeal are as under:

(3.) Heard the learned counsel for appellants, learned counsel appearing for the contesting respondent No.2 and learned High Court Government Pleader appearing for respondent No.5. Respondent Nos.1, 3(a) to 3(c) and 4 are served and unrepresented. Perused the material on record including the application in I.A. No.1/2015 filed by learned counsel for appellants for production of additional document.