SPECIAL TAHSILDHAR, (LAND ACQUISITION) POIGAIYAAR RESERVOIR SCHEME Vs. DEPUTY EXECUTIVE DIRECTOR, DALMIA CEMENTS (BHARAT) LTD

JUDGEMENT

(1.) These appeals have been preferred against the common judgment in L.A.O.P. Nos. 14 of 1996, 16 of 1996, 22 of 1996, 23 of 1996, 24 of 1996, 27 of 1996, 28 of 1996 and 30 of 1996 dated 29.09.1997 on the file of the learned Principal Subordinate Judge, Nagercoil.

(2.) Since these appeals arise out of the common judgment awarding the compensation to the respondent/claimant by the Sub-Court on 29-09-1997 and the properties are situated in the same village called Aralvoimozhy Village, Thovalai Taluk, Kanyakumari District, these appeals are dealt with together and disposed of by this common judgment.

(3.) The facts of the case are as follows: