DISTRICT COLLECTOR Vs. ASHOKAN

JUDGEMENT

(1.) Aggrieved over the judgment and decree dated 2.12.2008 passed in O.S.No.29 of 2005 on the file of the Additional District Judge, Fast Track Court-I, Salem, the defendants have preferred the first appeal.

(2.) For the sake of convenience, the parties are referred to as per their rankings in the trial Court.

(3.) Suit for compensation.