STATE OF GOA Vs. SHASHIKALA GAOUNKAR ATTORNEY OF

JUDGEMENT

(1.) HEARD Mr. Bandodkar, learned Counsel for the appellants and Mr. Ramani, learned Counsel for the respondent.

(2.) BY this appeal, the appellants take exception to the judgment and award dated 10th December, 2001 passed by the Additional District Judge, Panaji in Land Acquisition Case No.162/1998 by which the reference under Section 18 of the Land Acquisition Act, 1894 ('The Act' for short) has been partly allowed in favour of the respondent.

(3.) IN Land Acquisition Case No.162/1998 before the Additional District Judge, North Goa, Panaji the respondent restricted their claim to Rs.60/- per square metre. The respondent examined two witnesses namely Ramaji Balkrishna Gaonkar-AW1 and AW2 Vidyadhar Yeshwant Verenkar. No evidence was led on behalf of the appellants. The respondent placed reliance upon one sale deed dated 7th July, 1989 - Exhibit AW1/B by which the plot of 507 square metres was sold at the rate of Rs.60/- per square.