SPECIAL TAHSILDAR Vs. SAMAN

JUDGEMENT

(1.) THIS appeal by the Land Acquisition Officer is focussed as against the judgment and decree dated 21.12.1994 passed by the learned Subordinate Judge of Thirupathur in L.A.O.P.No,52 of 1991. For convenience, the ranks of the parties before the lower Court are maintained in this judgment.

(2.) THE brief facts which are necessary for the disposal of this appeal are as follows:

(3.) BEING aggrieved by and dissatisfied with such enhancement, the Government filed this appeal on various grounds.