SPECIAL TAHSILDAR (LA) Vs. VIRUTCHITHAMMAL

JUDGEMENT

(1.) This first appeal had been filed by the Special Tahsildar (LA), Neighbourhood Scheme, Tuticorin, under Section 54 of the Land Acquisition Act, challenging the judgment and decree in LAOP No.10 of 1989, by the Subordinate Judge, Tuticorin, dated 23.07.2002.

(2.) The respondent in this appeal did not appear before this Court, even though notice was issued and the name and address of the respondent had been printed in the cause list.

(3.) L.A.O.P.No.10 of 1989 had been filed by the Special Tahsildar(LA), Neighbourhood Scheme, Tuticorin, against Virutchithammal, under Section 18 of the Land Acquisition Act. It had been stated that by Award No.1 of 1987, dated 10.08.1987, 4.20 acres of land in Meelavittan Village, had been acquired for the Tamil Nadu Housing Board. The Land Acquisition Officer had fixed the compensation at Rs. 4,500/- per acre. The claimant had sought compensation at Rs. 1,00,000/- per acre.