SPECIAL TAHSILDAR ADI DRAVIDAR WELFARE Vs. S THAVAMANI

JUDGEMENT

(1.) This Civil Revision Petition is filed against the judgment and decree dated 02.01.2007 made in L.A.C.M.A No.25 of 1998 on the file of the Sub- Ordinate Judge, Periyakulam, which was filed against Award No.1/1998-99, dated 28.07.1998.

(2.) Heard the learned Government Advocate appearing for the petitioner and none appeared for the respondent. When this matter was called on 01.08.2018 and 09.08.2018, none appeared for the respondent.

(3.) The respondent in this Civil Revision Petition has filed L.A.C.M.A No.25 of 1998 on the file of the Sub-Ordinate Judge, Periyakulam and pleaded that a sum of Rs. 2,50,000/- should be fixed as compensation for one acre, whereas the lower Court did not agree with the said contention and the lower Court fixed a sum of Rs. 76,230/- as compensation for one acre and awarded 30% solatium. Therefore, the total amount of compensation awarded by the lower Court is Rs. 49,930.65, for the acquisition of 65 cents of land.