REVENUE DIVISIONAL OFFICER Vs. N SWAMINATHAN

JUDGEMENT

(1.) A.S.No.474 of 1993 has been preferred by the Land Acquisition Officer – Revenue Divisional Officer, Mettur challenging the entire enhancement of compensation awarded by the learned Subordinate Judge of Sankari by judgment and award dated 10th August 1992 made in L.A.O.P.No.116 of 1991.

(2.) Mr. N. Swaminathan, sole respondent in A.S.No.474 of 1993 has filed cross objection No.87 of 1994, in so far as the learned Subordinate Judge of Sankari in L.A.O.P.No.116 of 1991 has disallowed the portion of the claim for enhanced compensation claimed by the cross objector in the said L.A.O.P. Since A.S.No.474 of 1993 and Cross Objection arise out of the same common judgment and award, they are taken up together for hearing.

(3.) A.S.No.512 of 1997 has been preferred by the Land Acquisition Officer, Salem and the Assistant Director of Agriculture, State Seed Farm of Salem as against the judgment and award dated 17th April 1996 made in L.A.O.P.No.1 of 1995 on the file of the Subordinate Judge of Salem. No cross objection has been preferred by any one of the eight respondents in this appeal.