FATI LAXIMAN RAUT Vs. RAMA GOVIND RAUT

JUDGEMENT

(1.) HEARD Shri Guru Shirodkar, the learned Counsel appearing for the appellants, Shri J. Vaz, the learned Counsel appearing for respondent no.1 and Shri D. Pangam, the learned Counsel appearing for the respondent no.6(c).

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

(3.) THE above appeal challenges the judgment and award dated 31/10/2009 passed by the learned District Judge, North Goa at Mapusa in Land Acquisition Case No.117/1995 whereby a reference under Section 30 of the Land Acquisition Act, 1894 (herein after referred to as 'the said Act') came to be disposed of directing that the compensation awarded in the said proceedings be apportioned in favour of the applicant no.1, legal representatives of applicant no.2(a) and applicant no.7, applicant no.4 and legal representatives of respondent no.1, who are held to be entitled to 1/4th share each in the compensation awarded by the Land Acquisition Officer.