SPECIAL TAHSILDAR, ADI DRAVIDA WELFARE, SATHYAMANGALAM Vs. VELUSAMY

JUDGEMENT

(1.) The Special Tahsildar/Acquiring Authority is on Appeal, aggrieved by the award of the learned Sub-Judge, Gopichettipalayam made in L.A.C.M.A. No.7 of 2005, an Appeal under Sec. 9 of the Tamil Nadu Acquisition of Land for Harijan Welfare Scheme Act, 1978 (herein after referred to as the Act).

(2.) The factual backdrop leading to the Appeal is as follows:

(3.) At trial before the learned Sub-ordinate Judge, the Claimant/Appellant filed two Sale Deeds dtd. 19/12/2003 and 14/11/2002 as Exs.C1 & C2 respectively. The Claimant was examined as CW1 and two other Witnesses connected with the Sale Deeds were examined as CW2 & CW3. The Award Officer was examined as RW1 & Exs.R1 to R18 were marked. The learned Sub-ordinate Judge, upon consideration of the evidence on record, took the value at Rs.7,50,000.00 per acre and determined the value of the acquired land at Rs.38,10,000..00 He also awarded the statutory benefits viz., solatium at 15% and interest at 6%. It is this award, which is subject matter of challenge in this Second Appeal.