COMUNIDADE OF TALEIGAO Vs. JOSE MARIA MARTINS

JUDGEMENT

(1.) Heard Mr. A. Pereira, learned counsel for the Appellant, Mr. Joseph Vaz, learned counsel for Respondent No. 1, and Mr. J. Godinho, learned counsel for Respondent No. 2.

(2.) This is an appeal against the judgment and award dtd. 30/3/2002 in Land Acquisition Case No. 45/95 made by the Additional District Judge at Panaji (Reference Court).

(3.) By the impugned judgment and award, the Reference Court has held that the Appellant is entitled to 50% of compensation and Respondent Nos. 1 and 2 are also entitled to 50% of the compensation in respect of the portions of the acquired lands for which they were adjudged as the agricultural tenants.