P C JOSEPH Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal arises out of the judgment dated 07.09.2011 passed by the Sub Court, North Paravur in L.A.R.No.127 of 2008.

(2.) An extent of 01.37 Ares of land, owned by the appellants, was acquired for the construction of Kalamassery - Vallarpadam road. Notification under Section 4(1) of the Land Acquisition Act was published on 14.12.2005. The Land Acquisition Officer granted compensation for the land acquired by fixing the land value at Rs.1,54,702/- per Are. An amount of Rs.5,45,597/- was also awarded as compensation for the building and structures in the acquired property.

(3.) Dissatisfied with the compensation granted by the Land Acquisition Officer, the appellants/claimants filed application for reference of the case and the case L.A.R.No.127 of 2008 was jointly tried along with L.A.R.No.113/2008 by the reference court. AW1 to AW7 were examined and Exts.A1 to A22 documents were marked on the side of the claimants. Exts.R1 to R4 documents were marked on the side of the State. The commission report and sketch were marked as Exts.C1 and C1(a).