SREEDHARAN PILLAI Vs. KARTHIYAYINI AMMA PADMAVATHY AMMA

JUDGEMENT

(1.) Both these appeals are from the judgment in L.A.R. No. 33/1993 of Sub Court, Cherthala. It was a reference under Section 31(2) of the Land Acquisition Act. The appellant in L.A.A. No. 772/2013 is the B claimant and the appellant in L.A.A. No. 118/2014 is the F claimant.

(2.) Altogether, the claimants were arrayed as A, B and C and it is seen that the C claimant died pending the reference and additional parties, who are the sisters and brothers of deceased C claimant were impleaded.

(3.) We heard the learned counsel for the appellants in both the appeals and the learned counsel for the respondents.