STATE OF KERALA Vs. OMMEN THARAKAN GEORGE THARAKAN

JUDGEMENT

(1.) THE State is in appeal against the judgment of the Sub Court, Pathanamthitta, in L.A.R.No.375/2005.

(2.) AN extent of 0.34 ares of land in Survey No.369/11 of Erathu village, Adoor Taluk, was acquired for the purpose of widening M.C.Road at Kottarakkara-Adoor-Chengannur sector, pursuant to Section 4(1) notification published on 22/07/2003.

(3.) HOWEVER, while re-fixing the land value in Ext.A1 judgment, the court below awarded land value at the same rate of Rs.1,35,905/- per are and also granted all the statutory benefits and interest in addition to the said value. The grievance of the appellant is that, if the amount equivalent to the statutory benefits and interests are deducted from the DLPC land value, the actual land value will be very less than the land value awarded in Ext.A1 judgment.