SPECIAL TAHSILDAR Vs. V S RAJAGOPAL

JUDGEMENT

(1.) The appeal has been preferred challenging the judgment and decree of the Reference Court, wherein the Reference Court has enhanced the compensation fixed by the Land Acquisition Officer from Rs. 147.27/- per cent to Rs. 1,165/- per cent.

(2.) The brief facts of the case are as follows:

(3.) Before the Reference Court, the respondent has marked four documents in Ex.C1 to c4 claiming a sum of Rs. 3,600/- per cent. The respondent has also examined P.W.1 to P.W.3 in support of his case. The appellant has marked Ex.B1 to B3 in support of his case and examined R.W.1 on his side.