EXECUTIVE ENGINEER Vs. REVATI G. GOLTEKAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS appeal is directed against the Judgment and Award dated 05/06/2010 passed by the learned Principal District Judge, North Goa, Panaji, (Reference Court, for short) in Land Acquisition Case No. 21 of 2008.

(3.) ACCORDINGLY an issue was framed as per the claim of the applicant. The applicant examined her Power of Attorney holder namely Gajanan Goltekar as AW -1. AW -1 produced a Sale Deed dated 27/05/1955 along with inscription and description documents and translation thereof as Exhibit 10 -colly, Survey Forms No. I and XIV (six in number) in respect of the acquired land as Exhibit 11 -colly, survey plan as Exhibit 12, valuation report as Exhibit 13, a Sale Deed dated 26/08/1988 as Exhibit 14, and a Sale Deed dated 12/09/2006 as Exhibit 15. The applicant examined Shri. Mahadeo Naik Tuenkar, a Civil Engineer as AW -2, who had prepared the said valuation report at Exhibit 13. The applicant also examined one Shri. Ranjit Borkar, attached to the office of Town Planner, Mapusa as AW -3, who has issued the certificate which is at Exhibit 26. The applicant lastly examined one Shri. Mahadeo Vithal Nagvenkar as AW -4 and AW -4 produced the Sale Deed dated 12/09/2006 at Exhibit 31 -C. This is the same sale deed which is at Exhibit 15. The respondents did not examine any witness.