(1.) THE State of Goa through the Land Acquisition Officer, South Goa, Quepem and the Executive Engineer, P.W.D. (WD XXV) Gogol, Margao, Goa have preferred the appeal dissatisfied with the Judgment and Award dated 22.3.2000 passed by the IInd Additional District Judge, South Goa, Margao in Land Acquisition Case No.153/1992 pertaining to compensation for acquisition of 729 sq. metres of land from Survey No.420/9 (1 sq. metre), survey No.429/20 (293 sq. metres) and Survey No.433/9 (435 sq. metres) situated in the Village of Chinchinim, Taluka Salcete belonging to the respondents.
(2.) THE respondents have filed cross objections claiming compensation for retaining wall to the extent of Rs.27,000/- that was denied by the Reference Court.
(3.) BEFORE the Reference Court the claimant Maggie Lopes (AW.1) examined herself. She also examined Vikas Dessai (AW.2), Antonio Alemao (AW.3) and Rosa Coutinho (AW.4). The claimants produced two sale deeds; Sale Deed dated 13.08.1985 along with the copy of the plan (Exhibit AW.4/A) and the Sale Deed dated 28.09.1990 along with the copy of the plan (Exhibit AW.1/A). Two valuation reports were also exhibited as AW.1/B and AW.2/A.