SPECIAL TAHSILDAR ADI DRAVIDAR WELFARE, RANGASAMUDRAM VILLAGE AND CUSBA, SATHIYAMANGALAM TALUK Vs. CHENNANJAMMAL; CHENNANCHAMMA; MARIAPPA; PASUVANNA; NAGARATHINAM; VEERAPATHIRASAMY; RAJANNA; M KEMPANNA; UMA; S KARUPPANNAN; S BALAMURUGAN

JUDGEMENT

(1.) Challenging the awards passed in C.M.A.Nos.22 and 21 of 1998 on the file of the Principal Sub Court, Gobichettipalayam, the Special Tahsildar, Adi Dravidar Welfare, has filed the above Civil Revision Petitions.

(2.) An extent of 63 cents belonging to the respondents in C.M.A.No.22 of 1998 and an extent of 74 cents belonging to the respondents in C.M.A.No.21 of 1998 were acquired by the petitioner for Adi Dravidar Welfare Schemes. The acquisition Officer fixed the value of the land at Rs.12,000/- per acre. Not satisfied with the compensation awarded by the Acquisition Officer, the claimants filed C.M.A.Nos.22 and 21 of 1998 for enhancement of the compensation.

(3.) Before the trial Court, on the side of the claimants Ex.C.1 - Sale deed dated 11.03.1996 was marked and 2 witnesses were examined. On the side of the revision petitioner, R.W.1 was examined and 8 documents Exs.B1 to B8 were marked.