SPECIAL TAHSILDAR LA KRISHNA WATER SUPPLY PROJECT UNIT-IV THIRUVALLUR CHENGALPATTU MGR DISTRICT Vs. MARYAPPA NADAR

JUDGEMENT

(1.) THESE appeals are focussed as against the judgment and decree dated 07.05.1993 made in LAOP Nos.891 and 890 of 1987 on the file of the learned Subordinate Judge, Tiruvallur. 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 Government has preferred these appeals on various grounds, the pith and marrow of them would run thus: Without any basis, the Sub Court simply relied on Ex.C7, which emerged some seven years and three months anterior to Section 4 (1) Notification and notionally gave 10% increase for several years and assessed the compensation in a sum of Rs.1,500/-, which warrants interference by this Court.