MANAGING DIRECTOR Vs. SRINIVASAN

JUDGEMENT

(1.) LEARNED Special Government Pleader for the appellants and Mr.A.S.Vijay Anand, learned counsel appearing for the claimants.

(2.) THESE appeals are filed by the Managing Director of National Highways Department, Government of Tamil Nadu and the Special Tahsildar, National Highways Department, Chennai challenging the common judgment and decree dated 24.11.2003 passed in various LAOPs starting from 10 of 1993 by the Additional District Judge, Fast Track Court No.3, Chengelpet District at Poonamallee.

(3.) BEFORE the Reference Court, on behalf of the claimants, 7 documents have been filed and marked as Ex.C.1 to C.7 and one Kesavan of Kallikuppam Village gave a common evidence as C.W.1. On the side of the acquiring authority, the then Revenue Divisional Officer, Ponneri by name Kalyana Sundaram was examined as R.W.1 and no documents were filed. The acquiring authority res contended with the statistical data, which was used for arriving at the compensation.