SADANAND MAHADEV KURDIKAR Vs. SOMESHWAR DEVASTHAN OF CURDI

JUDGEMENT

(1.) The above appeal challenges the judgment and award dated 29-8-2002, passed by the learned Additional District Judge, South Goa, Margao in Land Acquisition Case No. 396/1981. Pursuant to a notification under the provisions of the Land Acquisition Act, 1894, (hereinafter referred to as "the said Act"), different portions of the properties were acquired by the State Government for the purpose of the Selaulim Irrigation Project (Submergence area) situated at Curdi village.

(2.) In view of different claims put forward by the appellants as well as the respondents to the compensation awarded by the Land Acquisition Officer under section 11 of the said Act, a reference under section 18 of the said Act was preferred by the appellants herein before the learned District Judge for adjudication of their respective claim in respect of the compensation awarded by the Land Acquisition Officer.

(3.) After hearing the parties and recording of evidence the learned Additional District Judge, South Goa, Margao by the impugned judgment dated 29-8-2002 decided the reference in the negative. Being aggrieved by the said judgment, the appellants have preferred the present appeal.