DEPUTY CHIEF ENGINEER, SALEM Vs. PAVALAYEE

JUDGEMENT

(1.) This Appeal has been filed as against the order of the Land Acquisition Tribunal fixing the compensation at the rate of Rs.35/- per Square Feet.

(2.) The main contention of the appellant is that the enhancement is not based on the proper appreciation of evidence and the Land AcquisitionTribunal has failed to consider the proceedings. Aggrieved over the same, the Appellant / Beneficiary has filed this Appeal.

(3.) Heard the learned counsel on either side.