SPECIAL TAHSILDAR LA Vs. SOODAMANI AMMAL

JUDGEMENT

(1.) THE appeal is taken up for hearing with the consent of parties.

(2.) THE only question in whether the award of compensation at the rate of Rs. 2000/- per cent by the Court below is correct. Learned Additional Government Pleader argues that the claimant herself at the time of Award proceedings claimed only at the rate of Rs. 1000/- per cent and that there is no documentary evidence before the Court to support the fixation at the rate of Rs. 2000/- per cent.