THE SPECIAL TAHSILDAR Vs. S. VENKATESAN AND ORS.

JUDGEMENT

(1.) THE main appeal is filed by the Special Tahsildar, Land Acquisition, challenging the enhancement of compensation granted by the Land Acquisition Tribunal.

(2.) HEARD Mr.P.Gunasekaran, learned Additional Government Pleader for the appellant and Mr.R.Subramanian, learned counsel appearing or the respondent - land owner.

(3.) ON a reference under Section 18, the Tribunal passed an award on 25.3.2009 in L.A.O.P. No.13 of 2002 enhancing the compensation to Rs. 9,665/ - per cent. Aggrieved by the said award, the Referring Officer is on appeal and the land owner is on cross objections.