SPECIAL TAHSILDAR Vs. VALLIAMMAL

JUDGEMENT

(1.) Heard the arguments of Mr.V.Ravi, learned Special Government Pleader (AS) and Mr.T.Murugamanickam, learned counsel for respondents. Pleadings set was printed and original records were summons and they were perused.

(2.) This is an appeal filed by the Special Tahsildar, Adi Dravidar Welfare, Erode aginat the judgment and decree made in LAOP No.5/1994, dated 23.3.2001 on the file of the learned I Additional Subordinate Judge, Erode.

(3.) The land of the original respondent Viswanatha Gounder to an extent of 3.90 acres in Survey No.490/1A was taken over for the purpose of providing house sites to the member of barber community of Surampatti area. The lands were acquired under the Land Acquisition Act 1/1894. After due procedure, an Award was passed in Award No.2/87. The acquiring authority fixed the compensation at the rate of Rs.3/- per sq.ft. On reference, it was enhanced to Rs.9/- per sq.ft, though claimant sought for compensation at the rate of Rs.20/- per sq.ft. Along with compensation, 30% solatium and interest at the rate of 9% was also directed to be paid. It is against this judgment and decree, the present appeal was filed.