MANDI AMMAL Vs. SPECIAL THASILDHAR [LA] (HOUSING)

JUDGEMENT

(1.) Heard.

(2.) This Appeal Suit has been filed under Sec. 54 of the Land Acquisition Act, 1894, challenging the judgment and decree dtd. 28/4/2005 passed in L.A.O.P. No. 40 of 2002 by the learned Additional District and Sessions Judge, Fast Track Court" "II, Ranipet, seeking further enhancement of compensation for the acquired lands.

(3.) The appellants are the legal heirs of Late Kuppammal, 2nd claimant in LAOP 40/2002. After the pronouncement of judgment in LAOP No. 40/2002, dtd. 28/4/2005, the Revenue Divisional Officer made a reference in LAOP No. 988 of 2013 under Sec. 30 of the Land Acquisition Act, 1894, due to a dispute regarding the ownership of the property acquired in S.No. 228/3 of Arcot Village. By order dtd. 6/7/2019, the Special Subordinate Court for LAOP cases decreed that the appellants herein are entitled to 2.32 acres out of the total 3.32 acres of land in S.No. 228/3, proportionately as legal heirs of the second claimant. The appellants have now filed this Appeal Suit against the LAOP No. 40/2002 for enhancement award for their share.