REVENUE DIVISIONAL OFFICER METTUR Vs. N SWAMINATHAN

JUDGEMENT

(1.) A.S.No.474 of 1993 has been preferred by the Land Acquisition Officer"Revenue Divisional Officer, Mettur challenging the entire enhancement of compensation awarded by the learned Subordinate Judge of Sankari by judgment and award dated 10th August 1992 made in L.A.O.P.No.116 of 1991.

(2.) MR. N. Swaminathan, sole respondent in A.S.No.474 of 1993 has filed cross objection No.87 of 1994, in so far as the learned Subordinate Judge of Sankari in L.A.O.P.No.116 of 1991 has disallowed the portion of the claim for enhanced compensation claimed by the cross objector in the said L.A.O.P. Since A.S.No.474 of 1993 and Cross Objection arise out of the same common judgment and award, they are taken up together for hearing.

(3.) IN respect of the above 9.66.5 hectares, the Land Acquisition Officer awarded a total compensation of Rs.17,19,670 while fixing the market value of the acquired land at the rate of Rs.44,958 per acre, which works out to Rs.449.58 per cent.