MAHENDRAN Vs. SPECIAL TAHSILDHAR

JUDGEMENT

(1.) The Revision Petitioners who are the legal heirs of the deceased original claimant in L.A.O.P.No.1159 of 2003 on the file of the Principal Subordinate Judge, Kancheepuram, have filed this Civil Revision Petition to direct the Principal Subordinate Judge, Kancheepuram to call for the amount from Additional District Court No.I, Tiruvallur with regard to L.A.O.P.No.1159 of 2003 and disburse the same immediately to the Revision Petitioners.

(2.) The brief facts of the case are that the deceased original claimant has filed L.A.O.P.No.1159 of 2003 before Sub Court, Tiruvallur. Later, the said L.A.O.P.No.1159 of 2003 was transferred to the the Additional District Court No.1, Tiruvallur (Special Court for Land Acquisition Cases at Tiruvallur) and was disposed of by a common Judgment dtd. 14/11/2007. Against the said Judgment dtd. 14/11/2007, the respondents preferred an appeal before this Court in A.S.No.89 of 2011 which was dismissed and Cross Objection filed by the deceased original claimant was allowed vide order dtd. 11/10/2013.

(3.) During the pendency of the appeal and the Cross Objection, the original claimant died. After the dismissal of A.S.No.89 of 2011, the respondents have deposited the award amount of Rs.30,90,258.00 on the credit of the Additional District Court No.1, Tiruvallur (Special Court for Land Acquisition Cases at Tiruvallur).