SPECIAL TAHSILDAR Vs. SEBESTIAN

JUDGEMENT

(1.) THIS appeal is focussed as against the Judgment and decree of the learned subordinate Judge, Ramanathapuram dated 21. 02. 1995 in L. A. O. P. No. 4 of 1994 in enhancing the value of compensation based on Section 18 of Land Acquisition Act, made by the Land Acquisition Officer.

(2.) DURING the pendency of the L. A. O. P. No. 4 of 1994 before the Sub Court, ramanathapuram, the land owner died and hence, his legal heirs were impleaded and during the pendency of the appeal before this Court, among the legal heirs, the wife of the original land owner also died. The remaining legal heirs were already on record. No implementation of fresh parties are required and necessary changes in the cause title has to be effected.

(3.) HEARD both sides.