SPECIAL TAHSILDAR LAND ACQUISITION OFFICER Vs. VENUGOPAL

JUDGEMENT

(1.) THE Appellant/Referring Officer has projected this Appeal as against the Award dated 25.02.1999 in L.A.O.P.No.710 of 1991 passed by the Learned Subordinate Judge, Ranipet.

(2.) THE Tribunal/Learned Subordinate Judge, Ranipet while passing the Award in L.A.O.P.No.710 of 1991 dated 25.02.1999 in respect of the acquired lands has determined the compensation in respect of the market value of the acquired land at Rs.450/- per cent from Section 4(1) Notification dated 17.08.1987 till date of taking possession on 13.10.1987 along with interest at 12% p.a. and has also granted 30% solatium to the enhanced compensation per cent at Rs.450/-. Moreover, it has also granted 9% interest for the difference in compensation amount from the date of taking possession viz., from 13.10.1987 till 12.10.1988 with interest at 9% p.a. and for the period from 12.10.1988 for the difference in compensation amount, interest at 15% has also been awarded.

(3.) BEFORE the Tribunal, on behalf of the Respondent/Claimant, the witness Claimant C.W.1 has been examined and Exs.C1 to C4 have been marked. On the side of the Appellant/Referring Officer, RW1 has been examined and Exs.R1 to R6 have been marked.