ADDITIONAL DEPUTY COLLECTOR Vs. PATRICIA ANNIE

JUDGEMENT

(1.) HEARD Ms. S. Linhares, learned Additional Government Advocate for the appellant. None appears on behalf of the respondent, though served.

(2.) BY this appeal, the appellant takes exception to the judgment and award dated 6.6.2005 passed by the Ist Ad-hoc Additional District Judge, Panaji in the Land Acquisition Case No. 84/2003 by which the reference under Section 18 of the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act' for short) has been partly allowed.

(3.) IN Land Acquisition Case No. 84/2003, respondent/claimant examined two witnesses namely AW1 Anandrao Chatim and produced survey document, five sale deeds dated 14.9.1994, 1.9.1989, 17.10.1989 and 20.10.1989 ( Exhibits 17 to 21 respectively). By Exhs. 19 to 21, the respondent himself had sold plots of survey no.88/9 i.e part of the same property at the rate of Rs.150/- per square metre. Respondent/claimant also examined AW2 Sanjay Kamat, the valuer, who produced the report dated 5.7.2004.