INDIRA PATRO Vs. S. V JOSHI

JUDGEMENT

(1.) Aggrieved by the order dtd. 6/3/2018 in L.A.O.P. No.1759/1999 passed by learned XII Additional District Judge, Visakhapatnam, holding that first claimant is the title holder of the acquired land of Ac. 111.16 cents under award No.2/1999, dtd. 31/5/1999 and the first claimant is entitled to the entire compensation deposited by the L.A.O., the other rival claimants filed the above appeals. i.e., Claimant No.2 filed A.S. No.635 of 2018; Claimant Nos.3&4 filed A.S. No.549 of 2018 and Claimant Nos.5 to 7 & 9 to 16 filed A.S. No.995 of 2018.

(2.) The 2nd claimant filed his claim statement as follows:

(3.) The joint claim of claimants 3 and 4 made through their general power of attorney holder is thus: