SPECIAL TAHSILDAR (LA) Vs. KAMAYIAMMAL

JUDGEMENT

(1.) The Special Tahsildar (LA), Adi-Dravidar Welfare, Usilampatti, is the appellant herein.

(2.) Lands in Survey No. 298/1 of an extent of 2.28 acres and lands in Survey No. 299 of an extent of 2.46 acres in Muduvarpatti village, Nilakottai Taluk, were acquired under 4(1) notification dated 07.12.1983 for the purpose of providing house sites to Adi Dravidars. The Land Acquisition Officer after complying with the legal formalities fixed the market value at Rs. 75/- per Cent and passed an award, by his Award Proceedings No. 4/83-84 dated 03.03.1984. Not being satisfied with the compensation awarded by the appellant, the claimants sought for reference under Section 18 of the Act and reference was made in L.A.O.P. No. 85 of 1985, on the file of the I Additional Subordinate Judge, Madurai and the learned Sub Judge enhanced the market value at Rs. 500/- per Cent. Aggrieved by the same, this appeal is filed by the appellant.

(3.) The point for consideration in this appeal is whether the enhanced compensation by the lower Court is justified or not