SUBBULAKSHMI Vs. S K MURUGESAN

JUDGEMENT

(1.) The first claimant in L.A.O.P.No.13 of 1989 on the file of the Principal Subordinate Court, Tenkasi, is the appellant herein. First, second and third respondents were the second, third and fourth claimants. The fourth respondent was the sole respondent in L.A.O.P.No.13 of 1989.

(2.) This appeal had been filed under Section 54 of the Land Acquisition Act, challenging the Judgment and award of Principal Subordinate Court/Land Acquisition Tribunal, Tenkasi, dated 08.01.1999 in L.A.O.P.No.13 of 1989. The Land Acquisition Officer had referred the dispute with respect to acquisition of Land, before the Principal Subordinate Court/Land Acquisition Tribunal, Tenkasi, under Section 30 of the Land Acquisition Act. There were eight claimants. The Judgment and Award was granted on 08.01.1999. The first claimant Subbulakshmi alone has filed the present appeal. The second, third and fourth claimants namely, S.K.Murugesan, S.K.Balakrishnan and K.Gnanam were shown as respondents. The fifth, sixth, seventh and eighth claimants were not shown as respondents. The appeal had been dismissed for default by order dated 09.07.2018 against the first respondent. The third respondent did not participate in the proceedings. The name and address of the third respondent was printed in the cause list. The fourth respondent is represented by Mr.J.Gunaseelan Muthiah, learned Additional Government Pleader.

(3.) The reference under Section 30 of the Land Acquisition Act was made by the Thasildar, Sankarankoil, to determine the actual individual to whom the compensation amount of Rs. 8,996/- has to be paid among the first, second, third and fourth claimants, namely, Subbulakshmi, S.K.Murugesan, S.K.Balakrishnan and K.Gnanam with respect to acquisition of lands in S.No.511/3 and 511/4 in Panthapuli Village, Sankarankoil Taluk, Tirunelveli District.