STATE OF GOA Vs. COMMUNIDADE OF NAGOA

JUDGEMENT

(1.) HEARD Mr. M. Salkar, learned Government Advocate for the appellants. None appears on behalf of the respondent though served.

(2.) BY this appeal, the appellants take exception to the Judgment and Award dated 29th June, 2002 passed by the Additional District Judge, South Goa, Margao in Land Acquisition Case No. 13/1995 by which reference under Section 18 of the Land Acquisition Act, 1894 ('the Act' for short) has been partly allowed.

(3.) IN the Land Acquisition Case no.13/1995, the respondent herein who was the applicant before the Reference Court led evidence of two witnesses namely AW1 Anton Pereira, who produced award in Land Acquisition Case No. 23/1987(AW1/ A), award dated 3rd May, 1991 in Land Acquisition Case No.269/1988(AW/B), sale deed dated 24th April, 1987 (AW1/C). Respondent also examined AW2 Gavial Pereira, who was the vendor in the sale deed dated 24th April, 1987. Appellants herein did not examine any witness.