EXECUTIVE ENGINEER Vs. PADMANABHAV VENCATEXA SINAI

JUDGEMENT

(1.) HEARD learned Counsel on behalf of the parties.

(2.) THIS appeal is filed by the Government (State of Goa) and is directed against award dated 15/04/2004, by which compensation payable at the rate of Rs.7/- per square metre has been enhanced to Rs.29/- per square metre based on an award of the Land Acquisition Officer dated 24/04/1989 �1/2 Exhibit 19, of the same property.

(3.) THE method adopted by the learned Reference Court, in my view, cannot be faulted. I find there is no merit in this appeal and consequently the same is hereby dismissed.