SPECIAL TAHSILDAR Vs. M SELVAPERUMAL

JUDGEMENT

(1.) HEARD Mr.V.Ravi, learned Special Government Pleader (AS) for the appellant and Mr.R.Mahalingam, learned counsel for the respondents.

(2.) THESE Appeal Suits were filed by the Special Tahsildar, Land Acquisition, MMRD Scheme, Saidapet, Chennai and the Divisional Engineer, Highways and Rural Works Department, Saidapet, Chennai. In all these five appeals, the challenge is to the common judgment and decree passed by the Additional District Judge, Fast Track Court, No.3, Poonamallee dated 30.09.2004.

(3.) BEFORE the Reference Court, these five LAOPs were clubbed together and common evidence was let in. On behalf of the claimants, M/s.Selvaperumal was examined as C.W.1 and Krishnan was examined as C.W.2 and on their side, seven documents were filed viz., Ex.C.1 to Ex.C.7. On the side of the acquiring authority, one Velusamy was examined as R.W.1 and no documents were filed on their side probably they were satisfied with the statistical data available with the acquiring Authority.