REVENUE DIVISIONAL OFFICER Vs. UKTHAVEEDESWARASWAMI TEMPLE

JUDGEMENT

(1.) THIS appeal is focused as against the judgment and decree dated 31.8.1984, in L.A.O.P.No.67 of 1988 passed by the learned Subordinate Judge, Mayiladuthurai. For convenience sake, the parties are referred to hereunder according to their litigative status before the trail Court.

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

(3.) BEING dissatisfied with such awarding of enhancement the authority concerned has preferred this appeal on various grounds, the pith and marrow of them would run thus:The Sub Court without an objective basis simply enhanced the compensation, which is required to be reduced.