UNION OF INDIA Vs. A.AROKIAMARY

JUDGEMENT

(1.) Heard.

(2.) This Appeal Suit is directed against the judgment and decree dtd. 24/6/2015 passed in L.A.O.P. No. 2 of 2014 by the learned District Judge, Karaikal, whereby the market value of the acquired land was enhanced from Rs.1,500.00 per Are, to Rs.5,268.00 per Are after deducting 30% with statutory benefits.

(3.) In this appeal, appellants are the Referring Officers and the respondent is the claimant. For the sake of convenience, the parties will be referred to in the same rank as they stood in the Reference Court.