STATE OF GOA Vs. PRABHAKAR GOVIND CHARI

JUDGEMENT

(1.) HEARD the Advocates for the parties. Admit. By consent heard forthwith.

(2.) THE appellants challenge the decree passed by the trial Court on 25th February, 2005 in Special Civil Suit No. 17/2001/A reregistered as Civil Suit No. 220/2004. By the impugned decree, the appellants have been directed to pay an amount of Rs.1,56,722/�- with interest at the rate of 10% per annum with effect from 22nd October, 1996 till the date of actual payment of the entire amount. The amount of Rs. 1,56,722/�- relates to the interest amount on the compensation which was payable to the respondents on account of acquisition of their property. The only ground on which the impugned decree is challenged is that the trial Court was not entitled to order payment of interest over the interest amount awarded in relation to the compensation payable under the Land Acquisition Act.

(3.) THE impugned decree is challenged on two grounds:�