THE SPECIAL TAHSILDAR Vs. PARVATHI AMMAL

JUDGEMENT

(1.) THIS appeal is filed by the Special Tahsildar (Land Acquisition), Adi Dravida Welfare challenging the enhancement of compensation awarded by the Land Acquisition Tribunal.

(2.) HEARD Mr.S.Pasupatheeswaran, learned Special Government Pleader (AS) for the appellant and Mrs.V.Ambika, learned counsel for the respondents/claimants.

(3.) ON a reference made under Section 18 of the Act, the Additional District and Sessions Court (Fast Track Court -II), Ranipet enhanced the compensation to Rs. 400/ - per cent. Aggrieved by such enhancement, the Special Tahsildar is on appeal.