MARIA CELSA GOMES Vs. MARIA AMALIA PEREIRA

JUDGEMENT

(1.) Both the above Appeals are disposed of together as the impugned Judgment and Award challenged in both of them is dated 10th December, 2004, passed in Land Acquisition Case no. 35 of 2001 by the learned IIIrd Addl. District Judge, Margao.

(2.) The Appellant in First Appeal no. 88/2005 is the party no.1 in the impugned Judgment. The Appellant in First Appeal no. 87/2005 is party no.3 in the impugned Judgment. The Respondent no.1 in First Appeal no. 87/2005 and First Appeal no. 88/2005 is the party no.2 in the impugned Judgment. The parties shall be referred in the manner as they are described in the cause title of the impugned Judgment.

(3.) Briefly the facts of the case are as follows : By Government Notification dated 2nd August, 1994, published under Section 4 of the Land Acquisition Act, 1894, land admeasuring an area of 57,475 square metres, surveyed under survey no. 15/1, was sought to be acquired for the Coast Guard Organization at Issorsim and Chicolna of Mormugao Taluka,. By an Award under Section 11 of the Land Acquisition Act, dated 13th November, 1997, a sum of Rs.1,91,88,897/- was awarded for the land acquired. In view of the dispute between the party no.1 and the party no.3 in connection with the ownership of the land acquired, a reference was made by the Land Acquisition Officer under Section 30 of the Land Acquisition Act, 1894, (herein after referred to as 'the said Act'), to the learned District Judge.