SAROJA Vs. SPECIAL TAHSILDAR LAND ACQUISITION

JUDGEMENT

(1.) HEARD.

(2.) THIS Appeal Suit is filed under Section 96 of the CPC challenging the judgment and decree in LAOP No.313 of 1987, dated 27.4.1993 on the file of the Sub Court, Poonamallee.

(3.) BEFORE the court below, three issues were framed, which are as follows: a) Whether the first claimant (second respondent herein) is entitled to get the entire compensation? b) Whether the land in Survey No.105/1B to an extent of 28 cents was purchased by the second claimant (appellant herein) by a sale deed, dated 15.12.1976 is true? If so, whether the second claimant is entitled to get compensation? And c) What is the relief to be given to parties?