CHANDRESHWAR BHUTNATH Vs. KRISHNAKANT KESHAV

JUDGEMENT

(1.) By this appeal the appellant has challenged the judgment and order dtd. 8/8/2003 passed by the District and Sessions Court, South Goa, Margao in Land Acquisition Case no.46/1990 upon a reference under Sec. 30 of the Land Acquisition Act 1894.

(2.) By the said judgment and order, said court has answered the reference in favour of the respondents, holding that they are entitled towards compensation of 64048/ and accrued interest in respect of ? the subject land.

(3.) The learned Counsel for the appellant argued vehemently and made detailed submissions as regards contentions of the appellant, in order to demonstrate the error committed by the aforesaid Court in answering the reference in favour of the respondents.