REVENUE DIVISIONAL OFFICER Vs. SAKARAYAPPA NADAR

JUDGEMENT

(1.) AGGRIEVED by the judgment and decree of the learned subordinate Judge, Srivilliputtur, dated 31. 01. 1997, made in LAOP Nos. 245 to 248 of 1992, the Revenue Divisional Officer, Sivakasi and the Divisional engineer (National Highways, Unit-II), Madurai, have preferred the above appeals.

(2.) SINCE the above appeals arise from a common judgment, they are being disposed of by the following common judgment.

(3.) THE only point for consideration in these appeals is whether the learned Subordinate Judge is right in fixing the value of the land acquired at Rs. 3450/- per cent.