SPECIAL LAND ACQUISITION OFFICER Vs. TEOFILO

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) BY this Appeal, the Appellants challenge the Judgement and Award dated 10/09/2004 passed by the IIIrd Additional District Judge, Margao in Land Acquisition Case No. 421 of 1995 by which Reference under section 18 of the Land Acquisition Act,1984 ( the Act in short) has been partly allowed.

(3.) IN Land Acquisition Case No. 421 of 1995 the Respondent examined himself as A.W. 1 and examined Krishna Prabhudessai (Valuer, as A.W.2). No evidence was led on behalf of the Appellant. The Reference Court framed the following issues:-