BALAJI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Admit the appeal.

(2.) The appellant feels aggrieved by the order of the learned Civil Judge, Senior Division, Biloli, dated 3rd May, 2012, whereby he directed respondent State to pay additional compensation which was enhanced to Rs.8,40,960/ for bare market value of 2 H. 92 R. land from Gat No.61 at the rate of Rs.2,88,000/ per Hectare and Rs.3,30,009/ for well.

(3.) Mr. Patil, learned Counsel for the appellant says, the sale instances under sale deed Exh.15 done about 9 years before the notification dated 15.5.2008 and the sale deed at Exh.16 was for the period of around seven years before the said notification. He urged, considering the escalation in prices of immoveable property at least a scale of 12 per cent per annum for the intervening period to be added to the enhancement. Learned Counsel says, even if one proceeds to the award in LAR No. 83/2004 ( Exh.17), which was in respect of notification dated 15.7.2001; still, such escalation is warranted.