SPECIAL TAHSILDAR Vs. K SUBBARATHINAMMAL

JUDGEMENT

(1.) THIS appeal is focussed as against the judgment and decree dated 24.06.1993 of the learned Subordinate Judge of Kancheepuram made in LAOP No.7 of 1991. For convenience sake, the parties are referred to here under according to their litigative status before the trial Court.

(2.) HEARD the learned Special Government Pleader(AS) appearing for the appellant.

(3.) THE Sub Court, ultimately enhanced the compensation to Rs.1,306/- per cent placing reliance on Ex.C.1.