SEBASTIAN THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) These appeals are filed by claimants claiming enhancement of compensation. These three Land Acquisition Appeals arise from a common judgment by which three Land Acquisition references were disposed of. L.A.A. No.152/2015 arises from L.A.R. No.7/2012 in which the land acquired is 2.09 Ares. L.A.A. No.153/2015 arises from L.A.R. No.8/2012 in which the land acquired is 7.41 Ares. L.A.A. No.162/2015 arises from L.A.R. No.9/2012 in which the land acquired is 2.01 Ares.

(2.) The land was acquired for widening M.C Road as per Sec. 4(1) Notification dtd. 27/12/2018. In all these cases awards were passed on 17/12/2011, awarding compensation fixing land value @ Rs.83,218.00 per Are. All the lands were included in category No.D which is dry land having road frontage. On the side of the claimants, AW1 to AW4 were examined and Exts.A1 to A7 documents were marked. On the side of the respondents RW1 was examined and the Reference Files in all the cases were marked as Exts.B1 to B3. Commission Reports obtained in two of the cases were marked as Exts.C1 and C2.

(3.) The Reference Court answered the reference granting compensation fixing the land value @ Rs.1,75,647.00 per Are. These appeals are filed claiming enhancement from the land value awarded by the Reference Court.