BANGARAMMAL Vs. SPECIAL TAHSILDAR

JUDGEMENT

(1.) This is an appeal filed by the claimant as against the judgment and decree passed in LAOP No.35 of 1991 dated 30.4.2002 on the file of the Sub Court, Namakkal.

(2.) The land of the appellant was acquired for the purpose of providing house sites to Arunthathiars in Rasipuram. The land of the appellant was situated in Rasipuram Village, Rasipuram Taluk. On such acquisition, the acquiring authority fixed the compensation at the rate of Rs.16,201/- for 0.66.12 Cents in LAOP No.35 of 1991. The aggrieved appellant sought for higher compensation and hence the matter was referred to the decision by the Reference Court. In the present case the Sub Court, Namakkal.

(3.) Before the Reference Court LAOP Nos.35 and 36 of 1991 were tried together. On behalf of the claimants, three witnesses were examined including the appellant as C.W.3. On the side of the Government, no witnesses were examined and no documents were filed. On the side of the claimants, Ex.C.1 Sale Deed dated 18.12.1988 was filed. On the basis of these materials, the court below came to the conclusion that the claimants are not entitled for higher compensation. As against the same, the present appeal was filed.