SPECIAL TAHSILDAR Vs. KANDAN

JUDGEMENT

(1.) HEARD Mr. V. Ravi, learned Special Government Pleader appearing for the appellant and Mr. P.S. Kothandaraman, learned counsel appearing for all the respondents in various appeals.

(2.) ALL the appeals arise out of common judgment and decree dated 12.11.2003 passed by the Sub Court, Tirupathur in L.A.O.P. Nos.3 to 12 of 1994. The respective lands of the claimants situated in Konerikuppam village, Tirupathur were acquired for the purpose of providing house-sites to Adi Dravidars belonging to Madapalli village. The Acquiring Authority fixed the compensation @ Rs.11,688/- per acre. The landlord has objected to the low rate of compensation. The matters were referred for determination of market value to the jurisdictional reference Court viz. the Sub Court, Tirupathur.

(3.) SAMPANGI (R2 to R5 are brought on record as L.Rs. of the deceased sole respondent as per order dt.25.3.2008 in M.P. No.1/2008) 8 5 of 1994 184 of 2007 1. Annamalai (died) 2. Lakshmi 3. Paranjothi 4. Veeramani 5. Anjala