SPECIAL TAHSILDAR Vs. RAMAMIRTHAMMAL

JUDGEMENT

(1.) Challenging the judgment and decree passed in L.A.O.P.No.6 of 1995 dated 29.08.1996 passed by the learned Subordinate Judge, Devakottai, the present appeal has been filed.

(2.) The appellant has acquired the land for the benefit of homeless Harijans under Harijan Welfare Scheme in respect of the property in T.S.No.58 in Ryot Manai land to the extent of 1.34.1 acre out which, 58,436 sq.ft and compensation has been fixed for a sum of Rs.48,652/- (Rs.0.56/- per sq. ft.)and 30% solatium and 12% additional land value was awarded to the land owner. Since the land owner objected as the price fixed is too low, it was referred to Land Acquisition Tribunal, where, a reference has been made by the respondent.

(3.) Considering the reference and claim statement filed by the claimant and oral evidence of P.W.1 and R.W.1 and Exs.P1 to P5, the Tribunal has fixed the compensation at Rs.3.00/- per sq. ft, against which, the appeal has been preferred.