STATE OF KERALA Vs. P T KUNJAMMA

JUDGEMENT

(1.) This appeal arises out of the judgment dated 29.3.2012 passed by the Sub Court, Pathanamthitta in LAR No. 10/2010.

(2.) An extent of 6.10 Ares of land, owned by the first respondent, was acquired for purpose of the construction of a road in Pathanamthitta Municipality. Notification under Section 4(1) of the Land Acquisition Act was published on 03.05.2008. The Land Acquisition Officer granted compensation for land fixing the value of the land at Rs.91,866/- per Are. The reference court refixed the land value at Rs.6,00,000/- per Are. The reference court also granted an amount of Rs.3,75,000/- as compensation for injurious affection of the remaining property of the first respondent. Aggrieved by the award passed by the reference court, the State has come up in appeal.

(3.) We have heard the learned Government Pleader and also the learned counsel for the first respondent.