REVENUE DIVISIONAL OFFICER Vs. E BAGAVATHIAMMAL @ VIJAYALAKSHMI

JUDGEMENT

(1.) This appeal is filed by the Revenue Divisional Officer, Nagercoil, against the award passed by the Subordinate Judge, Nagercoil made in L.A.O.P. No. 24 of 1990 and reference was made under Section 18 of the Act.

(2.) Land in T.S. Nos. H4-38 and H4-39 measuring an extent of 2.72.404 acres situate in the village of Agastheeswaram, Nagercoil Taluk was acquired for the purpose of construction of quarters and office building for Special Bureau, Government of India, Nagercoil, under 4(1) notification dated 08.04.1987. After complying with the legal formalities the Acquisition Officer fixed the market value at Rs. 1600/- per Cent for the acquired land. The claimants not being satisfied with the same sought reference under Section 18 of the Act and reference was made in L.A.O.P. No. 24 of 1990 on the file of the Sub Court, Nagercoil, and the learned Sub Judge enhanced the market value at Rs. 2,500/- per Cent. Aggrieved by the enhancement this appeal is filed by the appellant.

(3.) Before the lower Court, on the side of the claimants one witness was examined as P.W.1 and 5 documents were marked and on the side of the appellant one witness was examined and 2 documents were marked.