- (1.)APPEAL filed against the judgment and decree dated 18.03.1991 on the file of the learned Subordinate Judge, Vellore in L.A.O.P.No.228 of 1983. Heard the learned counsel for the appellant.
(2.)THIS appeal is focussed as against the judgment and decree dated 18.03.1991 on the file of the learned Subordinate Judge, Vellore in L.A.O.P.No.228 of 1983.
The Government published Section 4(1) of the Land Acquisition Notification on 07.02.1981 intending to acquire the land in Survey No.282/4B measuring to an extent 0.17 cent for the purpose of enabling BHEL to install its factory in Seekarajapuram Village, Wallajah Taluk. After complying with the procedure, the land acquisition officer passed the award assessing the compensation in a sum of Rs.50.67 per cent. The land owner, being aggrieved by it, got the matter referred to the Sub Court under Section 18(1) of the Land Acquisition Act, whereupon the compensation was enhanced from Rs.50.67 per cent to Rs.250 per cent.

Being dissatisfied with such enhancement, the land acquisition officer preferred this appeal on the following grounds among others.

(3.)THE judgment and decree of the Court below is against law, weight of evidence and all probabilities of case. Absolutely there was no necessity to enhance the compensation to a tune of Rs.250/- per cent.
The point for consideration is as to whether the compensation enhanced from Rs.50.67 per cent to Rs.250/- per cent is just and proper?