LISAMMA JOSEPH Vs. DISTRICT COLLECTOR, MALAPPURAM

JUDGEMENT

(1.) This appeal is filed challenging the award dtd. 30/9/2013 of the Subordinate Judge's Court, Manjeri in LAR No.46 of 2012. Appellant was the claimant in the LAR.

(2.) An extent of 0.0400 hectares of land, 9.88 cents, comprised in survey No.225/2 of Karuvarakundu Village owned by the claimant was acquired for the purpose of construction of Karuvarakundu bridge and approach road. Sec. 4 (1) Notification was issued on 2/1/2008. An amount of Rs.1,49,512.00 was awarded at the rate of Rs.3,300.00 per cent as compensation as per award No.7/12 dtd. 8/5/2012 and the land was taken possession of on 7/12/2011. Dissatisfied with the amount awarded as compensation, the claimant moved the reference court. The reference court thereupon enhanced the land value to Rs.4,950.00 per cent. Dissatisfied with the enhancement, claimant has preferred this appeal.

(3.) Heard Sri.Cibi Thomas, Advocate, for the appellant and Smt.Rekha C.Nair, learned Senior Government Pleader for the respondents.