AMBIKAVALLY Vs. STATE OF KERALA

JUDGEMENT

(1.) UNDER challenge in this appeal preferred by the claimant, whose land with building in Neendakara village was acquired for the purpose of Inland Waterways Authority of India, is the judgment of the Reference Court refixing the compensation. In the present appeal, claims are made for enhanced land value and also for enhanced value for the building and enhanced value of improvements (mainly the trees).

(2.) AS for the claim for enhanced land value, we notice the judgment of this court in L.A.A. No.102/2011 and find that the market value refixed under the impugned judgment has been approved by this Court. Hence, we are unable to uphold the appellant's claim for further value towards the land acquired.

(3.) SRI.V.Santharam would oppose the above arguments of the counsel for the appellant.