DEPUTY COLLECTOR (SDO) Vs. MARTINHO WILSON DAS CHAGAS

JUDGEMENT

(1.) Both the appeals are arising out of the award passed by the Ad-Hoc Additional District Judge, FTC II, South Goa, Margao, in Land Acquisition Case No. 107/1998 dated 14.08.2006 by which the reference is partly allowed.

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

(3.) I have heard the arguments of Ms. S. Linhares, learned Additional Government Advocate appearing for the respondents/appellants and Mr. Judas Chagas Silva, learned counsel appearing for the applicant/respondent and with the help of the learned counsel appearing for the parties, I have gone through the entire evidence on record and the contents of the award passed by the learned Additional District Judge. In order to establish the claim of the applicant, the applicant has examined himself and relied upon three sale instances vide Exhibits 19, 20 and 21 dated 20.12.1990, 06.05.1992 and 10.04.1989 respectively. In addition to that, the Engineer AW2 Ernest Monis is examined to prove the valuation report at Exhibit 30 and thereafter the applicant has closed the evidence.