SPECIAL TAHSILDAR ADI DRAVIDAR WELFARE Vs. RAGHUPATHY

JUDGEMENT

(1.) (Appeal against the judgment and decree of the learned Subordinate Judge of Tiruvannamalai made in LAOP No.26 of 1993 dated 29.11.1994.) This appeal is focussed as against the judgment and decree dated 29.11.1994 of the learned Subordinate Judge of Tiruvannamalai in LAOP No.26 of 1993. 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 Sub Court, ultimately enhanced the compensation from Rs.95.24 per cent to Rs.1,500/- per cent.