ABDUL RAZAQ AND OTHERS Vs. STATE OF KERALA REPRESENTED BY THE DISTRICT COLLECTOR, ERNAKULAM, OFFICE OF THE DISTRICT COLLECTOR, CIVIL STATION BUILDINGS, KAKKANADU PIN

JUDGEMENT

(1.) Aggrieved by the order on Cq.A.12/16-17 in E.P.9/2010 in LAR 66/1987 on the file of the Court of Additional Sub Judge, North Paravur, the petitioners have preferred this revision petition.

(2.) Heard the learned counsel for the petitioners and the learned Senior Government Pleader.

(3.) Petitioners are B, L and Q claimants in LAR No.66 of 1987 and decree holders in E.P.No.9 of 2010. On a reference, a decree was passed, whereby the 3rd petitioner was allowed to get enhanced land value @ Rs. 7,725/- per Are for an extent of 4.05 Ares after deducting the 1/9th of ? ..? share belonging to the 2nd petitioner. 2nd petitioner was allowed to take 1/9th of ? ..? of the said compensation. 1st petitioner was allowed to get enhanced land value @ 7,725/- per Are for an extent of 4.05 Ares out of item No.2. Claimants were also allowed to get 30% solatium over the enhanced compensation award. The claimants were further allowed to get additional value at 12% per annum from 19.7.1981 to 10.10.1982 and interest @ 9% per annum from 11.10.1982 for one year and thereafter, 15% till deposit.