CHANDRAN Vs. SPECIAL TAHSILDAR ADI DRAVIDAR WELFARE DEPARTMENT

JUDGEMENT

(1.) THIS appeal is focussed against the judgment and decree dated 5.1.99 passed in L.A.O.P.No.1 of 1995 by the Principal Subordinate Judge, Nagapattinam. For convenience sake, the parties are referred to here under as per their litigative status before the trial Court.

(2.) HEARD the learned counsel appearing for the parties.

(3.) DURING enquiry, before the trial Court the claimant examined himself as P.W.1 along with P.W.2 and Ex.C1 was marked. On the side of the respondent, the land Acquisition Officer one Govindaraju was examined as RW1 and Exs.R1 to Ex.R3 were marked. Ultimately the Sub Court enhanced the compensation from Rs.273/- per cent to Rs.350/-per cent.