ARJUN GANESH VELIP Vs. COMMUNIDADE OF AGONDA

JUDGEMENT

(1.) This appeal is directed against Judgment dated 30-8-2004 of the learned reference Court, Margao, by which the Comunidade of Agonda, the Respondent herein, is held entitled to receive the compensation due and payable on account of acquisition of 3,750 sq. meters of land by award dated 26-4-1991 being the south western portion of survey No.23/1 of Agonda village which was acquired for the improvement of the road going from Parvem to Mudkud in Village Panchayat of Agonda, in Canacona taluka.

(2.) Both the parties claimed the said compensation of Rs.2,42,950/- due and payable on account of the said acquisition.

(3.) The case of the Respondent/Party No.1 was that the land of survey No.23/1 was owned and possessed by the Comunidade alone and it is they who were entitled to the compensation payable. It was their case that the said property was known as "Bhuram" and also as "Dovorneamol" having matriz No. 437(of village Belquem).