(1.) Heard.
(2.) This Appeal is directed against the Judgment dated 15th May, 2004 of the learned Reference Court, Margao, by which the compensation payable to the Respondent ('Applicant' for short) has been enhanced from Rs. 18/- per square metre to Rs. 38/- per square metre. The Applicant's land admearsuring 7,100 square metres of Survey No. 138 of Talvorda village in Salcete Taluka was acquired by notification published in Gazette dated 26th December, 1991 for the purpose of construction of new B.G. Line for Konkan Railway.
(3.) By award dated 15th January, 1993, the Land Acquisition Officer had awarded compensation at the rate of Rs. 18/- per square metre. The learned Reference Court relying on another Judgment in LAC No. 242/1994 has enhanced the compensation at the rate of Rs. 38/- per square metre.