SHRIDHAR RAMACHANDRA NAIK GAUNEKAR AND ORS. Vs. DEPUTY COLLECTOR AND S.D.O. AND DIRECTOR OF FIRE SERVICE, ST. INEZ

JUDGEMENT

(1.) BOTH the above appeals were taken up together for final hearing as both challenge the same judgment and award dated 25/04/2003, passed by the learned Additional District Judge at Panaji in Land Acquisition Case No. 246/1996.

(2.) THE parties shall be referred to in the manner they so appear in the impugned judgment.

(3.) THE Respondents, who are the Appellants in First Appeal No. 262/2003 preferred the appeal challenging the compensation determined by the Reference Court.