SPECIAL TAHSILDAR LAND ACQUISITION OFFICER Vs. NATARAJAN

JUDGEMENT

(1.) Aggrieved over the order of the Tribunal enhancing the compensation from Rs.85/- per cent to Rs.1,200/- per cent, the present appeal suit came to be filed.

(2.) For the sake of convenience, the parties are referred to herein, as per their rank before the Trial Court.

(3.) The brief facts, leading to the filing of this Appeal Suit, are as follows:-