SPECIAL TAHSILDAR Vs. S.GNANAMBAL

JUDGEMENT

(1.) The appeal suits are preferred against the common judgment and decree dated 26.10.2006 passed by the learned Additional District Judge, Fast Track Court No.V, Chengalpet in LAOP Nos.570 of 2003, 8, 10, 11, 13, 22 and 25 of 2004.

(2.) The Special Tahsildar (Land Acquisition), S IPC OT Unit, Sriperumbudur is the appellant in all the first appeals, the claimants are the first respondent and the beneficiary, namely, the Managing Director, S IPC OT, Egmore, Chennai-8 is the second respondent in all the first appeals.

(3.) The Land Acquisition Officer fixed the compensation amount of Rs.250/- per cent and the said compensation amount was enhanced to a sum of Rs.3,850/- per cent by the Trial Court. Challenging the said enhancement, the Special Tahsildar (Land Acquisition) preferred these appeal suits.