REVENUE DIVISIONAL OFFICER Vs. CHOKKIYAMMAL

JUDGEMENT

(1.) Both appeals were filed by the Revenue Divisional Officer, Thiruppathur. The two appeals are directed against the L.A.O.P.Nos.339 and 340 of 1984.

(2.) In the first appeal, A.S.No.970 of 2001, notice was served on the respondent and her name appears in the cause list. In the second appeal, A.S.No.917 of 2001, the Tapal sent to the respondent has come back with an endorsement 'No more". No steps have been taken to bring the legal representatives on record.

(3.) The lands of the contesting respondents were acquired for the purpose of locating the godown for the Food Corporation of India. The acquiring authority fixed the compensation at Rs.36/- per cent. Subsequently, on an objection made by the land owners, a reference was made under Section 18 to the Reference Court viz., Sub-Court, Vellore and they were taken on file as L.A.O.P.Nos.339 of 1984 and 340 of 1984. The Reference Court enhanced the compensation to Rs.150/- per cent together with 30% solatium and also interest at 9%.