LAND ACQUISITION OFFICER Vs. SELVARAJ

JUDGEMENT

(1.) THE above appeal is focussed as against the judgment and decree dated 08. 07. 1999 passed by the learned Subordinate Judge of Namakkal made in LAOP No. 144 of 1990. For convenience sake, the parties are referred to here under according to their litigative status before the trial Court.

(2.) HEARD both sides.

(3.) THE nutshell of facts which are absolutely necessary and germane for the disposal of this appeal would run thus: