REVENUE DIVISIONAL OFFICER Vs. MANGALAGANDHI

JUDGEMENT

(1.) This appeal is preferred by the Revenue Divisional Officer / Land Acquisition Officer, Kodaikanal, as against the award of the Sub Court, Palani "Camp at Kodaikanal" in L.A.O.P.No.05 of 1996.

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

(3.) The learned Additional Government Pleader appearing for the appellant submitted that the Reference Court has fixed compensation by relying upon a sale deed/Ex.A.1 marked by the respondent, dated 14.08.1987.