KOSHI S/O DANIEL Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal arises out of the judgment dated 29.01.2014 passed by the Sub Court, Mavelikkara in L.A.R.No.33 of 2011.

(2.) An extent of 00.71 Ares of land was acquired for use by the Southern Railway. Advance possession of the land was taken on 31.05.2008. Notification under Section 4(1) of the Land Acquisition Act was published on 31.07.2008. The Land Acquisition Officer fixed the value of the land at Rs.48,870/- per Are. The Land Acquisition Officer also fixed the value of the building in the land acquired at Rs.97,258/-. The reference court refixed the value of the land at Rs.1,15,000/- per Are. The reference court also enhanced the compensation for the building by Rs.80,000/-. Dissatisfied with the award passed by the reference court, the claimant has filed the appeal.

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