GOVERNMENT OF TAMIL NADU Vs. K. KUPPUSAMY

JUDGEMENT

(1.) This Appeal is preferred by the State aggrieved by the enhancement of compensation awarded by the Court below for the land acquired from the respondent under Tamil Nadu Acquisition of land for Harijan Welfare Act, 1978 by enhancing the market value of the land acquired from Rs.60,000.00 per acre to Rs.1,40,000.00 per acre.

(2.) The Respondent on receipt of the notice has preferred cross objection aggrieved by the denial of interest for the solatium amount and to fix the market value of the land at the rate of Rs.1,50,000.00 per acre instead of Rs.1,40,000.00 per acre.

(3.) The brief facts leading to the appeal:-