V. AYISHA BIVI Vs. THE SPECIAL TAHSILDAR (LA)

JUDGEMENT

(1.) This Appeal Suit had been filed by the 10th Respondent in LAOP. No.7 of 1988, on the file of the Principal Sub Court cum Land Acquisition Tribunal, Dindigul, challenging the award dated 10.3.2011, wherein the court below had held that the 2nd and 3rd Respondents in the appeal, namely, Packir Mohammed and K.S. Abdul Khader, are also entitled to three shares in the estate of late Sheik Dawood Rowther and allotted one share to the Appellant herein.

(2.) In the impugned judgement, the court below had held that the Sheik Dawood Rowther was entitled to ?th share in the compensation payable by the Land Acquisition Officer and the said ?th share is to be divided into 4 shares and 3 shares is to be allotted to the 2nd and 3rd Respondents herein. Questioning the said allotment, this appeal had been filed.

(3.) The Appellant has not questioned the quantum of compensation granted by the court below, but she has only advanced contentions, regarding the division of the compensation allotted to the Sheik Dawood Rowther.