SPECIAL TAHSILDAR (LAND ACQUISITION) Vs. G VEILMUTHU (DIED)

JUDGEMENT

(1.) This Second Appeal has been filed against the Judgment and Decree dated 06.02.2017 made in C.M.A.No.14 of 2003 on the file of the learned Additional District Judge, Virudhunagar, reversing the award in proceedings No.3/2000- 2001 dated 05.03.2001 on the file of the Special Tahsildar (LA) Adi Dravidar Welfare, Virudhunagar.

(2.) The brief facts that are necessary for the disposal of this appeal are as follows:

(3.) Sum and substance, the points raised by the learned Additional Government Pleader are as follows: