REVENUE DIVISIONAL OFFICER Vs. KANAGASABAI

JUDGEMENT

(1.) THESE appeals are focussed as against the judgment and decrees dated 12.7.1996 passed in L.A.O.P.Nos.214 to 216 of 1987 by the Subordinate Judge, Vridhachalam.

(2.) THE parties, for convenience sake, are referred to here under according to their litigative status before the trial Court.

(3.) THE nut -shell facts, which are absolutely necessary and germane for the disposal of this appeal would run thus: The Government vide Notification dated 1.3.1984 made under Section 4(1) of the LAND ACQUISITION ACT, 1894, intended to acquire the lands of the claimants, namely, 1.Kanagasabai, 2.Singaram Chettiar and 3.Boominathan, measuring an extent of 0.24 cent each in Survey No.1/2A2 in Boothamoor Village, Vridhachalam, for the purpose of developing a Regional Cashewnut Research Centre. After complying with the procedures, the Land Acquisition Officer acquired the land and passed an award dated 27.11.1985 assessing the compensation in a sum of Rs.300.00 per cent.