SPECIAL TAHSILDAR (LA) Vs. NACHIYARAMMAL AND OTHERS

JUDGEMENT

(1.) The appeal has been filed by the Special Tahsildar, Land Acquisition Officer, Kovilpatti, as against the award of the learned Sub Judge, Land Acquisition Tribunal, Kovilpatti, passed in LAOP.No.11 of 1998, dated 28.11.2003.

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

(3.) The learned counsel for the respondents submitted that the Land Acquisition Tribunal has fixed compensation in many cases, relying upon the sale deeds, referred to in the award of the Land Acquisition Officer and that therefore the respondents were not vigilant in marking the documents before the Land Acquisition Tribunal. He therefore requested this Court to remit the matter before the Land Acquisition Tribunal, so as to give an opportunity to the respondents/claimants to produce the documents and other evidence to substantiate their claim for enhancement of compensation.