S.VEERASAMY CHETTIAR Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is preferred by the appellants aggrieved over the award passed by the Reference Court under Section 30 of the Land Acquisition Act, 1894 resolving the dispute with respect to apportionment of the compensation awarded.

(2.) The appellants are the legal heirs of the deceased Veerasamy Chettiar, born through his first wife. The contesting respondents raised objection before the Additional District Court, Puducherry on the premise that they are the legal heirs of the deceased through the second wife. The Reference Court answered in favour of the contesting respondents and hence the present appeal.

(3.) Before the trial Court, the third appellant herein examined himself as RW1. RW2 to RW5 have been examined on behalf of the respondents therein. In total, about 47 documents have been marked by the parties, while Ex.X1 has been marked through RW5. Before us, a petition has been filed in M.P.No.2 of 2012 seeking to invoke Order 41 Rule 27 of Code of Civil Procedure to mark the document evidencing the factum of the marriage between the mother of the contesting respondents and one Sinnandi.