BELLAMKONDA UPENDER Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This appeal is preferred being aggrieved by the judgment and decree in L.A.O.P.No.176 of 2012 dtd. 17/4/2017 on the file of the Principal District Judge, Nalgonda.

(2.) The appellants herein were claimant Nos.7 and 8 in L.A.O.P.No.176 of 2012 which was filed praying to award compensation amount of Rs.18,40,182.00 to the appellants herein in two equal shares, deposited by respondent No.2 therein. The said L.A.O.P., was dismissed by the Court below vide judgment dtd. 17/4/2017. Challenging the same, this appeal is filed.

(3.) The brief facts of the case are that Sri Bellamkonda Upender and Sri Padam Sriramulu (hereinafter referred as 'appellants herein') who are claimant Nos.7 and 8, respectively, in L.A.O.P.No.176 of 2012 are the owners, possessors and pattedars of agricultural land admeasuring Ac.01.30 guntas in Survey No.39 of Bhagayath Bhongir, Bhongir Mandal, Nalgonda District. The appellants herein purchased the said land through two registered sale deeds vide document Nos.4096/2010 and 4097/2010 of SRO, Bhongir, from its original pattedars by names Sri Akula Janardhan, Sri Akula Sudershan and Sri Akula Dwarakanath - claimant Nos.2, 4 and 5 in L.A.O.P.No.176 of 2012. Ever since the date of purchase, the appellants herein were in peaceful possession and enjoyment of the purchased land and were absolute owners of the said land. The said two registered sale deeds were implemented in the revenue records and the revenue authorities issued the ROR pattedar passbooks and title deeds comprising of Ac.00.19 guntas each, since the remaining Ac.00.30 guntas of land was acquired by Revenue Divisional Officer Cum Land Acquisition Officer, Bhongir (hereinafter referred as 'respondent No.2 therein') for laying National Highway Road 202.