STATE OF KERALA Vs. SUNIL

JUDGEMENT

(1.) This appeal is filed by the State, aggrieved by the quantum of compensation awarded to the respondent in L.A.R.No.50/2012 of the Sub Court, Kottayam.

(2.) An extent of 9.85 Ares of land owned by the respondent-claimant was acquired for the purpose of construction of a canal in connection with the Moovattupuzha Valley Irrigation Project. Notification under Section 4(1) of the Land Acquisition Act was published on 25.11.2008. The Land Acquisition Officer passed an award granting a total compensation of Rs.10,62,347/- fixing the land value at Rs.32,900/- per Are and the value of the building and the compound wall in the property at Rs.3,18,666/-. The property was taken possession on 08.12.2011.

(3.) In the court below, the claimant was examined as AW1 and Exts.A1 to A4 were marked on his side. No oral evidence was adduced by the State but Exts.R1 and R2 documents were marked. The commission report and sketch were marked as Exts.C1 and C1(a).