STATE OF KERALA Vs. VALLIYAMMA PONNAMMA

JUDGEMENT

(1.) L.A.A. No. 87 of 1979 is an appeal by the Government against the judgment in L.A.R. No. 11 of 1976 on the file of the Subordinate Judge's Court, Trivandrum.

(2.) An extent of 48.90 acres of land in Sy. Nos. 385/5-1-2 and 384/4-1-2 of Kottukal Village was acquired for the Kovalam Tourist Development Centre. The Land Acquisition Officer valued the land at the rate of Rs. 1,125 per Ar. The claimants were not satisfied with the award. They caused a reference under Section 20 of the Land Acquisition Act. Before court they claimed a compensation at the rate of Rs. 1,500/- per cent. The court below after considering the evidence in the case fixed the land value at Rs. 1,875/- per Ar. The State has challenged the decree of the court below. The claimants are also not satisfied with the enhancement granted by the trial court. They have filed cross-objections.

(3.) It is submitted by the learned counsel for the claimants that the cross-objection relates only to an extent of 42.70 Ars. belonged to claimant No. 2 and legal representatives of claimant No. 1. In the cross-objection, the claimants claim compensation at the rate of Rs. 2,470/- per Ar.