SPECIAL TAHSILDAR Vs. K.C.MUNUSAMY MUDALIAR

JUDGEMENT

(1.) This Second Appeal has been filed challenging the Judgement and decree dated 27.12.2004 passed by the learned Principal Subordinate Judge, Villupuram in C.M.A.No.20 of 2000 modifying the award passed in Award No. 1/99-2000 dated 25.03.1999 passed by the Special Tahsildar, (Adi Dravidar Welfare), Ulundurpet. Brief facts leading to the filing of this Appeal:

(2.) The lands at Kandachipuram Village, Thirukoilur Taluk, Villupuram District measuring an extent of 2.34.5 hectares i.e., 579.22 cents belonging to the respondent were acquired by the Appellant for the purpose of free house site patta to Adi Dravidars under the Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978. The Award dated 25.03.1999 was passed by the land acquisition officer in Award No.1/98-99 in Na.Ka.No.A/2808/97 fixing the compensation payable to the respondent at Rs.400/- per cent and a total compensation of Rs.2,66,439/- was awarded to the respondent for the lands acquired by the Appellant.

(3.) The Award dated 25.03.1999 passed by the land acquisition officer was challenged by the respondent before the Principal Sub Court, Villupuram in LACMA.No.20 of 2000. The learned Principal Subordinate Judge, Villupuram by its Judgment and decree dated 27.12.2004 partly allowed the appeal by enhancing the compensation payable to the respondent at Rs.1,000/- per cent instead of Rs.400/- per cent awarded by the land acquisition officer. A solatium of 15% and 6% interest was also awarded to the respondent till the date of payment.