C. DAMODARAN Vs. SPECIAL TAHSILDAR (LA)

JUDGEMENT

(1.) This appeal has been filed by the claimant in L.A.O.P.No.7 of 2003 on the file of the Sub-Court, Sankarankovil.

(2.) The brief facts that are necessary for the disposal of the appeal are as follows:

(3.) The appellant has marked Ex.A.1, which according to him is a sale deed in respect of the land in Sy.No.43/6, which is very nearer to the acquired land. In the said document, an extent of 6 ? cent of land has been sold for a sum of Rs. 9000/- on 10.10.1990 which is about three years prior to the acquisition. The Land Acquisition Tribunal rejected the document, which was marked as Ex.A.1 only on the ground that the document is three years prior to the date of publication under section 4(1) of the Land Acquisition Act. Since the document is very old, the Land Acquisition Tribunal observed that the said document cannot be considered to fix the market value as on the date of 4(1) notification.