THOMAS JOSEPH Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal is preferred against the judgment and decree dated 28.10.2016 in L.A.R.No.1/2013 of the Sub Court, Perumbavoor.

(2.) An extent of 11.97 Ares of land, owned by the appellants, in Kodanad village was acquired for the purpose of construction of Malayattoor-Kodanad bridge and approach road. Notification under Section 4(1) of the Land Acquisition Act was published on 20.10.2009. An award was passed by the Land Acquisition Officer fixing the land value at Rs.81,292/- per Are. The reference court enhanced the compensation by refixing the value of the land at Rs.1,30,067/- per Are. The claimants have come up in appeal for getting further enhancement of compensation.

(3.) Heard learned counsel for the appellants and also the learned Government Pleader.