M BUTCHI REDDY Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) These three appeals are being disposed of by a common judgment since all of them are directed against the award and decree passed by the learned Senior Civil Judge at Nalgonda in OP No.62 of 1995 dated 8.8.2000.

(2.) The claimants are the appellants in AS Nos.3790 and 3791 of 2000. The Land Acquisition Officer is the appellant in AS No.3784 of 2000.

(3.) In order to consider as to whether the award and decree under appeal suffers from any infirmities requiring our interference, few relevant facts may have to be noticed.