STATE OF GOA Vs. ALVARO MOUSINHO A

JUDGEMENT

(1.) DISSATISFIED with the Judgment/award dated 23-6-1999 of the learned Reference Court enhancing the compensation payable, both the parties to the reference have preferred these appeals.

(2.) THE parties hereto shall be referred to in the names as they appear in the cause title of the reference case.

(3.) APPLICANTS' property known as "decimo Nono Lanco de Gogola" situated at Gogola ward within the limits of Margao Municipal Council has been the subject matter of several acquisitions. In the year 1964 a part of it was acquired for the construction of Government Multi Purpose High School. Later in the year 1975 it was acquired for the eastern bypass of the National Highway and the amount awarded to the applicants by the L. A. O. was enhanced from Rs. 15/ to Rs. 40/- per sq. meter.