SPECIAL TAHSILDAR Vs. IRULAPPAN ACHARY

JUDGEMENT

(1.) The Special Tahsildar (LA), Aruppukkotai, is the appellant herein.

(2.) Land in Survey No. 75/4 of an extent of 1.19 acres and 73 Cents in Survey No. 75/11, in Valukkalotti village, Aruppukottai Taluk, was acquired under 4(1) notification dated 21.10.1985 and after complying with the legal formalities the appellant considered 26 sale deeds and selected the land in Survey Nos. 75/4 & 75/11 as data land and fixed the market value at Rs. 130/- per Cent. Not being satisfied with the same, the claimant sought for reference under 18 of the Act and reference was made in L.A.O.P. No. 1 of 1988 on the file of the Sub Court, Sivaganga and the learned Sub Judge enhanced the market value to Rs. 250/- per Cent. Aggrieved by the same, this appeal is filed by the appellant.

(3.) Before the trial Court, the claimant examined himself as P.W.1 and on the side of the appellant, the statement of the claimant and notice sent by the District Collect, Virudhu Nagar, was marked as Exs.R1 and R2.