N KASIVISWANATHAN Vs. SPECIAL TAHSILDAR

JUDGEMENT

(1.) HEARD both sides.

(2.) A.S.Nos.569 to 571 of 1998 were filed by the Special Tahsildar (Land Acquisition), C.M.D.A., Chennai-600 032, challenging a common judgment and decree, dated 27.3.1996 passed in LAOP Nos.58 and 60 of 1986 and 101 of 1987. The respondents/claimants in AS No.571 of 1998 challenging the very same judgment and decree in LAOP No.101 of 1987 filed an appeal in A.S.No.106 of 1998. Likewise, the respondent in A.S.No.569 of 1998 has filed A.S.No.91 of 2000 challenging the very same judgment and decree in LAOP No.58 of 1986.

(3.) IN view of the objections of claimants, the matter was referred to for determination of the market value by the jurisdictional Reference Court. The reference was entrusted for disposal by the learned VI Assistant Judge, City Civil Court, Chennai. Three references were registered as LAOP Nos.58 and 60 of 1986 and 101 of 1987. The Reference Court though recorded evidence and marked documents separately in each of the LAOP, since parties as well as the location of the lands acquired were from the same place, a common judgment came to be pronounced.