SPECIAL TAHSILDAR LAND ACQUISITION Vs. KRISHNAVENI AMMAL

JUDGEMENT

(1.) THIS appeal is focussed as against the judgment and decree dated 30.11.2000, in LAOP No.93 of 1994 passed by the learned Subordinate Judge, Ranipet. For convenience sake, the parties are referred to here under according to their litigative status before the trial Court.

(2.) HEARD the learned counsel appearing for the parties.

(3.) BEING dissatisfied with such awarding of enhancement, the Land Acquisition Officer has preferred this appeal on various grounds, the pith and marrow of them would run thus:The Sub Court erroneously placed reliance on Ex.P1-the Sale Deed, which did not reflect the true market value prevailing in that area and accordingly, he prayed for setting aside the judgment and decree of the Sub Court.