SPECIAL LAND ACQUISITION OFFICER Vs. TOME ISIDORO CARVALHO

JUDGEMENT

(1.) The present appeal is preferred by the original respondents against the judgment and award passed by the learned District Judge-I, South Goa, Margao in Land Acquisition Case No. 23/2007 dated 29.04.2009, by which the learned District Judge has enhanced the compensation to the extent of Rs.170/- per square metre.

(2.) The parties are referred to their original status.

(3.) The brief facts of the case may be stated as follows :