EXECUTIVE OFFICER Vs. SPECIAL TAHSILDAR; MANICKAM

JUDGEMENT

(1.) This Appeal Suit (First Appeal) had been filed by the Executive Officer of Arulmighu Mariamman Temple, Udumalpet, Coimbatore District (hereinafter referred to as 'the Temple'), as against the order and final order dated 04.02.2011 in L.A.O.P.No.62 of 1998 on the file of the Sub-Court, Udumalpet, apportioning the compensation amount awarded under the land acquisition proceedings in the ratio of 25% to the Temple and 75% to the Hereditary Poojaris (for short, 'the Poojaris'), who are the respondents 2 to 8 and 10 to 19 herein.

(2.) Brief facts for disposal of the appeal, are as follows:

(3.) On the side of the appellant/Temple, before the Court below, two witnesses were examined, namely R.W.1 (Administrative Officer of the Temple) and R.W.2 (Village Administrative Officer (VAO)) and Exs.R-1 to R-13 and R-18 were marked. On the side of the other respondents before the Court below, Exs.R-14 to R-17 and R-19 to R-24 were marked. On the side of Hereditary Poojaris, one Manickam, the second respondent herein, was examined as R.W.3. Ex.X-1 series, namely copy of Chitta, Adangal and B-Register extract in the name of the Temple, were marked as witness side document.