SPECIAL TAHSILDAR Vs. P R SRINIVASAN

JUDGEMENT

(1.) Being aggrieved by the enhancement of compensation from Rs.69,712/- per acre to Rs.60,000/- per plot (2400 sq.ft.) for the lands acquired in Pachal Village, Tirupattur Taluk, Vellore District with a view to provide house sites to Adi-Dradivars of Lakshmipuram and Kalarmedu of Pachal Village, Government preferred this appeal.

(2.) Brief facts are as follows:

(3.) Being dissatisfied with the compensation awarded by the Tahsildar, respondent herein filed an appeal in L.A.A.No.6 of 1997 before the Sub Court, Tirupathur. Before the Refernece Court, respondent-claimant examined himself as C.W.1. The purchaser under Ex.A-3 sale deed viz., Prakasam was examined as C.W.2 and one A.Daniel, the purchaser under Ex.A-5 sale deed was examined as C.W.3. Exs.A-1 to A-5 were marked on the side of claimant. On the side of Land Acquisition Officer, the then Special Tahsildar, Thirupathur Adi-Dravidar Welfare Department, viz., Jeevan Singh was examined as R.W1 and Exs.B-1 to B-3 were marked.