SPECIAL TAHSILDAR ADW THIRUPPATTUR Vs. LAKSHMIAMMAL

JUDGEMENT

(1.) THIS appeal is focussed as against the judgment and decree dated 21.04.1995 of the learned Subordinate Judge of Thirupattur made in LAOP No,36 of 1990. For convenience sake, the parties are referred to here under according to their litigative status before the trial Court.

(2.) HEARD both sides.

(3.) THE Sub Court, ultimately enhanced the compensation from Rs.8,448/- per acre to Rs.4/- per square foot.