LAWS(BOM)-2005-2-167

SPECIAL LAND ACQUISITION OFFICER Vs. PURSHOTTAM BHICU MULGAONKAR

Decided On February 08, 2005
SPECIAL LAND ACQUISITION OFFICER Appellant
V/S
PURSHOTTAM BHICU MULGAONKAR Respondents

JUDGEMENT

(1.) THIS appeal with cross objections is directed against Judgment/Award dated 1592000 of the learned Additional District Judge, Panaji, by which the learned Additional District Judge(Reference Court, for short) enhanced the compensation from Rs.16/to Rs.145/per sq. meter.

(2.) THE parties hereto shall be referred to in the names as they appear in the cause title before the learned Reference Court.

(3.) THE applicants in support of their case for enhancement examined one Narendra P. Mulgaonkar(A.W.1) and produced two postnotification Sale Deeds. The first is dated 2551992 and the second is dated 19111992, and, after considering the evidence produced by both the parties the learned Reference Court enhanced the compensation payable to the applicants at the rate of Rs.145/per sq. meter.