KUNHIPENNU Vs. SPECIAL TAHSILDAR

JUDGEMENT

(1.) THE claimant in L. A. O. P. No. 115 of 1955 of the Court of the Subordinate judge of Kozhi-kode, is the appellant before us, The question for consideration is the amount of the court-fee due of her memorandum of appeal.

(2.) THE Collector awarded a sum of Rs. 5,523-7-4 and the statutory solatium thereon. The Subordi-nate Judge after discussing the facts and circumstances of the case said ; "i would, therefore, ind that the claimant has not established her right to any enhancement of the compensation awarded by the Collector"; and rejeced the claim.

(3.) THE operative portion of the judgment is by no means artistic. But there is no doubt that what the Judge intended to do was to pass an award under Section 26 of the Land Acquisition Act, 1894, for the same amount as was awarded by the collector.