MANAGING DIRECTOR Vs. COMMUNIDADE OF NAGOA

JUDGEMENT

(1.) The above appeals have been taken up for final disposal together as both challenge the same judgment and Award dated 8th August, 2003, passed by learned District Judge at Margao, in Land Acquisition Case No. 136/1997.

(2.) The parties shall be referred to as they so appear in the cause title of the impugned Award.

(3.) Both the above appeals have been preferred challenging the judgment and Award passed by the learned District Judge, Margao, in Land Acquisition Case No. 136/1997 dated 8th August, 2003, whereby the reference preferred by the applicant was partly allowed and the market value of the land acquired was fixed at Rs. 24/- per square metre in respect of 30,650 square metres of survey No. 40/part and for the balance land at a uniform rate of Rs. 14/- per square metre.