DEVAKI AMMA Vs. DISTRICT COLLECTOR, KOZHIKODE

JUDGEMENT

(1.) This appeal is from the judgment in LAR No.245/2003 on the file of the Subordinate Judge's Court, Koyilandy.

(2.) We find from the judgment that three Land Acquisition Reference cases were tried together by the reference court. But ultimately no amount was granted on the finding that since there are different claims the parties will have to agitate their claims over the property before the civil court and obtain a decree regarding their right over the property.

(3.) We are also informed that LAR No.229/2003 is in respect of the same item of land where the claimant was the brother of the appellant herein. In LAR 255/2003 the dispute was regarding apportionment. As against LAR No.255/2003 the appellant herein had approached this Court by filing LAA 561/2008 which has been disposed of by judgment dated 13.6.2013.