(1.) The plaintiffs in O. S. No. 44 of 1952 of the court of the Subordinate Judge of Ottapalam are the appellants before us. The question for determination is whether the acquisition of the lands described in the schedule to the plaint by the Government of Madras is liable to be set aside as contended by them.
(2.) There is no dispute as regards the compensation awarded. The attack is against the acquisition itself. The prayer in the plaint is worded as follows:
(3.) The notification of 8-5-1951, omitting the description of the lands, reads as follows: