CUNCOLIM MUNICIPAL COUNCIL Vs. WILSON FERNANDES

JUDGEMENT

(1.) Heard Mr. S. D. Padiyar, learned counsel for the Appellant and Mr. C. A. Coutinho, learned counsel for Respondent No.1.

(2.) This appeal is directed against the judgment and award dated 3rd April, 2014 made by the Reference Court in Land Acquisition Case No.27/2011 enhancing the compensation in respect of the Respondent's acquired property from Rs.102/- per square metre to Rs.1000/- per square metre.

(3.) This appeal has been instituted by the Cuncolim Municipal Council which is the authority for whose benefit the Respondent's property came to be acquired.