KADAGOUDA Vs. KARNATAKA NERAVARI NIGAM LTD

JUDGEMENT

(1.) Since common questions are involved in these appeals , the same are heard and disposed of by this common Judgment.

(2.) Appellants have challenged the common Judgment and award passed by the Addl. Senior Civil Judge and JMFC in LAC Nos.432/11 c/w 431, 433, 434 and 435 of 2011 dated 16.2.2013 whereby the reference petitions filed by the claimants have been partly allowed in the following terms:

(3.) The appellants are erstwhile owners of various Survey Numbers of Satti village in Athani taluk of Belgaum district. Govt. of Karnataka acquired the lands of the appellants for the purpose of construction of canal under Hipparagi Barrage project, Athani taluk and awarded compensation. Aggrieved by the inadequate and meager amount of compensation the appellants filed application under Section 18(1) of the Land Acquisition Act, 1894 ('Act' for short). The reference Court allowed the reference application in part and enhanced the market value of the acquired lands. The details are as under: <FRM>JUDGEMENT_187_LAWS(KAR)3_2018_1.html</FRM>