SPECIAL TAHSILDAR LA VEMBAKOTTAI RESERVED PROJECT SCHEME UNIT NO 1 SRIVILLIPUTHUR Vs. CHINNA VEERASAMI NAICKER

JUDGEMENT

(1.) ALL these four land acquisition first appeals are by the Government, the Special Tahsildar (Land Acquisition) Vembakottai Reservoir Project Scheme, Unit No.I, Srivilliputhur being the actual appellant in all the appeals.

(2.) A.S.No.122 of 1988 arises out of L.A.O.P. No.39 of 1986, A.S.No.123 of 1988 arises out of L.A.O.P. No.40 of 1986, A.S. No.124 of 1988 arises out of L.A.O.P. No.71 of 1987 and A.S. No.125 of 1988 arises out of L.A.O.P. No.41 of 1986.

(3.) IN the common order of the court below in all the abovesaid L.A.O.Ps. method adopted for assessing the market value is capitalisation method since the lands are thope lands i.e., orchard lands or lands where fruit-bearing trees were there. IN other words, the court below computed the annual income from those trees and adopting the multiplier of 20 to the said income has arrived at the market value.