SPECIAL TAHSILDAR Vs. DURAISAMY NAICKER

JUDGEMENT

(1.) THIS appeal by the Land Acquisition Officer is focused as against the judgment and decree dated 19/12/1996 passed by the learned Additional Subordinate Judge of Chengalpattu in LAOP No. 2 of 1996. 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.) THE nutshell facts which are absolutely necessary and germane for the disposal of this appeal would run thus: