SPECIAL TAHSILDAR AND LAND ACQUISITION OFFICER Vs. MALLAN

JUDGEMENT

(1.) HEARD.

(2.) ALL the four Appeal Suits were filed under Section 54 of the Land Acquisition Act, 1894, by the Special Tahsildar cum Land Acquisition Officer, Namakkal, challenging the judgment and decree dated 29.11.2002 passed by the Sub-Judge, Namakkal in LAOP Nos.306 to 309 of 2000.

(3.) BEFORE the reference Court (i.e. the Court below) on behalf of the claimants, C.W.1 to C.W.4 were examined as their witnesses. The first respondent in A.S.No.1007 of 2004 - Mallan was examined as C.W.4 and one Sengoda Gounder, the first respondent in A.S.No.1009 of 2004 was examined as C.W.3. The first respondent in A.S.No.1010 of 2004 was examined as C.W.1. Apart from three persons, one Shanmugam, Engineer was examined as C.W.2. On the side of the claimants, 7 documents were filed and marked as Exs.A.1 to A.7. On the side of the Acquiring Authority, the then Tahsildar was examined as R.W.1. On their side, 5 documents were filed and marked as Exs.B.1 to B.5.