(1.) WHEN the matter has come up before me for hearing C.M.P.No.9347 of 2005 in A.S.No.39 of 2001, both the sides agreed for disposal of the main appeal itself. Hence, the appeal itself is taken up for final disposal.
(2.) THIS appeal is focussed as against the judgment and decree dated 12.03.1997 passed in LAOP No.10 of 1996 on the file of the learned Subordinate Judge, Hosur. For convenience sake, the parties are referred to here under according to their litigative status before the trial Court.
(3.) BEING dissatisfied with such awarding of enhancement, the Government has preferred this appeal on various grounds, the pith and marrow of them would run thus: Without any basis, the Sub Court enhanced the compensation, which warrants interference.