SPECIAL TAHSILDAR LAND ACQUISITION ARAKKONAM Vs. LAKSHMI KANTHAMMAL

JUDGEMENT

(1.) THE Appellant/Referring Officer has filed the present Appeal as against the Award dated 25.02.1999 in L.A.O.P.No.355 of 1991 passed by the Learned Subordinate Judge, Ranipet.

(2.) THE Government have acquired an extent of land measuring 3.38.00 Hectares situated in the village of Perumuchi in the Taluk of Arakkonam in the Registration, Sub District of Arakkonam in the District of North Arcot and registered in the name of (or) occupied by the persons mentioned in the Award dated 10.05.1988 in Award No.11 of 1988 passed by the Land Acquisition Officer including the land of the First Respondent/Claimant measuring 0.06.0 Hectares in S.No.172/6.

(3.) BEFORE the trial Court, on behalf of the First Respondent/Claimant, Witness C.W.1 has been examined and Ex.C1 has been marked. On the side of the Appellant and the Second Respondent, Witness R.W.1 has been examined and Exs.R1 to R6 have been marked.