REVENUE DIVISIONAL OFFICER Vs. BABY SAROJAM AND OTHERS

JUDGEMENT

(1.) This Appeal Suit has been filed against the Judgment and Decree passed in L.A.O.P.No.10 of 1997, dated 27.06.2006 on the file of the learned Subordinate Judge, Land Acquisition Tribunal, Kuzhithurai.

(2.) Heard the learned Additional Government Pleader appearing for the appellants and the learned counsel appearing for the respondents.

(3.) An extent of 0.02.05 Hectares of land in T.S.No.A5/37-1 in Vilavankode Village, belonged to the respondents was acquired by the Government for the purpose of construction of a Bridge across N.H.47 at Kuzhithurai. The Notification under section 4(1) of the Land Acquisition Act was published in the Gazatte on 06.05.1992. The substance of the Notification was also published in the locality on 01.06.1992. By an award dated 30.05.1995, the appellants fixed the market value at the rate of Rs. 7,328/- per cent. Since the claimants had a building in the land acquired, the claimants also demanded compensation for the building as well as the trees standing in the property acquired. The Land Acquisition Officer in his award, fixed compensation for building at Rs. 6,985/- and for trees at Rs. 850/-. Aggrieved by the quantum of compensation fixed by the Land Acquisition Officer, the claimants sought for reference under section 18 of the Land Acquisition Act to get just compensation. On reference, the Land Acquisition Tribunal fixed the market value at the rate of Rs. 50,000/- per cent. The Tribunal has also fixed a sum of Rs. 1,00,000/- as compensation for the building and awarded a further sum of Rs. 25,000/- towards compound wall and a sum of Rs. 1,500/- towards trees. Aggrieved by the award of the Land Acquisition Tribunal, the above appeal has been filed.