ARULMIGHU MUTHUKUMARASAMY THIRUKOIL REP BY EXECUTIVE OFFICER Vs. LAND ACQUISITION OFFICER-CUM-REVENUE DIVISIONAL OFFICER GOBICHETTIPALAYAM

JUDGEMENT

(1.) (Prayer: Appeal against the judgement and decree of the learned Subordinate Judge, Gobichettipalayam, passed in LAOP No.1 of 2001 dated 16.7.2007.) JUDGMENT Animadverting upon the judgement and decree passed by the Subordinate Judge, Gobichettipalayam, dated 16.7.2007 in LAOP No.1 of 2001, the land owner/land loser has filed this appeal.

(2.) HEARD both the learned counsel appearing for the parties.

(3.) DURING enquiry, before the trial Court one Thiruvenkadam-the executive officer of the appellant temple was examined as P.W.1 and Exs.P1 and Ex.P7 were marked. On the side of the respondents, the land Acquisition Officer one C.Periavadi-the retired District Revenue Officer was examined as RW1 and one Ponnusamy was examined as R.W. On behalf of Tamil Nadu Transport Corporation and Exs.R1 to R7 were marked and on the respondents side. Ultimately the Sub Court confirmed the award passed by the land acquisition officer.