SHIJI Vs. PROJECT DIRECTOR

JUDGEMENT

(1.) Present appeal is directed against the judgment dtd. 25/2/2021 rendered in O.P(Arb).No.526/2018 of Additional District Court-III, Thiruvananthapuram, whereby the Award bearing No.55 of 2015 in LAC No.535 of 2013 of the Arbitrator dtd. 30/1/2018 enhancing the compensation awarded by the competent authority, has been set aside.

(2.) The facts in brief for adjudication of the controversy involved in the present case, are as under:

(3.) Declaration under Sub Sec. 1 of Sec. 3D of the National Highways Act was approved and published in the official Gazette of Government of India on 7/3/2013. Special Deputy Collector, Land Acquisition, National Highway, Thiruvananthapuram was appointed as the competent authority to determine the amount of compensation and vide order dtd. 2/12/2014 in LAC No.535 of 2013, awarded compensation as follows: