SIVAMANI S/O SURYANARAYANAN, TAGORE COLLEGE, PALGHAT Vs. SPECIAL TAHSILDAR; LAND ACQUISITION; HARIJAN WELFARE; TIRUPPUR; G SUBBIAH NAIDU S/O GOVINDASAMY NAIDU; G VENKATESALU NAIDU S/O GOVINDASAMY NAIDU; S RAMACHANDRAN S/O SURYANARAYANAN; TAGORE COLLEGE; PALGHAT; SAYEE @ AYYASAMY S/O SURYANARAYANAN

JUDGEMENT

(1.) These appeals arise out of Section 18 references, both having been filed by different claimants in C.C.No.7/84 on the file of the Subordinate Judge's Court, Tiruppur. Both the appeals are disposed of by the following common judgment:

(2.) Mr. N.P.K. Menon, learned Counsel for the appellant/the fifth claimant in A.S. No. 622/92 and Mr. A. Sivaji, learned Counsel for the appellant in A.S. No. 825/92, submitted that the learned Subordinate Judge has fixed the compensation at a very low rate, that there were several documents produced before the lower Court to show that the value of the lands had been increasing steadily and the learned Subordinate Judge had arbitrarily fixed the quantum at Rs. 500/-. In support of their contention, the learned Counsel relied on Exs.C-5 to C-18, which, according to them, would show that the acquired lands would have been worth not less than Rs.2500/- per cent during the relevant period.

(3.) Per contra, the learned Special Government Pleader, submitted that the documents relied on by the claimants relate to small extents and it would be abundantly clear that those documents had come into existence for the purpose of boosting the value of the acquired lands.