KUPPALA SIVASANKAR Vs. KUPPALA VENKATAMMA

JUDGEMENT

(1.) Claimant No.1 in O.P.No.35 of 1995 on the file of the Senior Civil Judge, Kadiri, filed this appeal under Section 54 of the Land Acquisition Act, 1894 (for short 'the Act').

(2.) An extent of Ac.1.00 of land in survey No.1356/2 of Kamathampalli Village, Kadiri Mandal, was acquired by the Government for providing house sites to the weaker sections. The declaration under Section 6 of the Act was published, on 21.04.1994.

(3.) In the award enquiry, the appellant submitted a claim stating that an extent of Ac.0.51 cents of the acquired land has fallen to his share in the partition with his father and brothers, respondents 2 and 3, and in respect of the remaining extent of Ac.0.49 cents, his father executed a Will (Ex.A.1) creating life interest in favour of his mother and vested remainder in him. He has also stated that since the title over the land of Ac.0.49 cents has vested in the Government, he alone is entitled to receive compensation for that also.