S.R. RAMASAMY Vs. T.V.PERUMALSAMY

JUDGEMENT

(1.) This appeal has been filed by some of the claimants as against the award of the learned Additional District Court-cum-Fast Track Court, (Land Acquisition Tribunal) Periyakulam, made in LAOP. No.2 of 1996.

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

(3.) The learned counsel for the appellants submitted that these documents are five years prior to the date of 4(1) notification and that therefore would be relevant to indicate that the acquired lands are also potential, to be treated as house sites, especially, when the land covered by sale deeds Exs.C1 and C2, are very near the acquired lands.