SPECIAL TAHSILDAR (ADW) Vs. R SARASWATHY

JUDGEMENT

(1.) This Civil Revision Petition is filed against the judgment and decree dated 31.08.2005 made in L.A.O.P.No.69 of 1997 on the file of the Fast Tract Court, Pudukottai.

(2.) Heard the learned Government Advocate appearing for the petitioner and the learned counsel appearing for the respondents.

(3.) The respondents in this Civil Revision Petition has filed L.A.O.P.No.69 of 1997 on the file of the Fast Tract Court, Pudukottai, and pleaded that a sum of Rs. 6,000/- per cent, should be fixed as market value, but the lower Court did not agree with the said contention and the lower Court fixed a sum of Rs. 6,000/- per cent by applying the principle of deduction of 50% as development charge and finally fixed the market value as Rs. 3,000/- (Rs.60,000 x 50/100) per cent. Therefore, the total amount of compensation awarded by the lower Court is Rs. 3,96,000/- for the acquisition of 1 acre 31 cents of land. Further, in the LAOP 15% solatium was awarded, which would come to Rs. 58,950/-. Therefore, the total compensation awarded to the claimant along with interest is Rs. 7,64,775/-. After the award passed in LAOP, the petitioner deposited a sum of Rs. 3,80,436/- on 002.2010. Therefore, the balance to be payable by the petitioner is Rs. 3,84,339/-.