SUKHDEO SAMPATRAO DEULKAR Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Heard learned Counsel for the appellant and learned Counsel for the respondent Nos. 1 and 2/ State.

(2.) Present appeal is filed by appellant being aggrieved by the judgment dtd. 11/08/2014, passed by learned 7th Joint Civil Judge, (Senior Division), Nagpur in Land Acquisition Case No. 54/1989 to the extent it refused to enhance the compensation to the tune of Rs.11,10,000.00.

(3.) The brief facts of appellant's case is as under: