SPECIAL TAHSILDAR LA POLUR Vs. PACHIAPPAN

JUDGEMENT

(1.) THIS appeal is focussed as against the judgment and decree dated 8.10.1993 of the learned Subordinate Judge of Tiruvannamalai made in LAOP No.82 of 1992. 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 and the learned counsel appearing for the respondents.

(3.) THE Sub Court, ultimately enhanced the compensation from Rs.100/- per cent to Rs.1,200/- per cent.