SPECIAL TAHSILDAR Vs. M. MAHADEVAN

JUDGEMENT

(1.) Aggrieved over the order of the Tribunal enhancing the compensation from Rs.400/- per cent to Rs.2,500/- 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:- The claimant is the owner of 2 1/2 cents in Survey No.65/2C2 in Thoppur Village, Madurai. The said land was acquired for the purpose of Tamil Nadu Housing Board under the notification dated 20.12.1991. The Land Acquisition Officer has fixed the compensation at the rate of Rs.400/- per cent. Aggrieved over the same, the matter has been referred to the Land Acquisition Tribunal. The Land Acquisition Tribunal, after considering the materials, has enhanced the compensation at the rate of Rs.2,500/- per cent with 30% solatium, which totally comes to Rs.8,027/- with interest at the rate of 12%. Challenging same, the present appeal is filed.