- (1.) Leave granted.
(2.) This appeal is directed against the judgment and order passed by the High Court of judicature of Kerala at Ernakulam in L.A.A.No.569 of 2011, dated 12th March, 2012. By the impugned judgment and order, the High Court has awarded a compensation in a sum of Rs.77,000/- per Are for the lands acquired by the respondents.
(3.) In view of the peculiar facts and circumstances of the case, we are of the considered opinion that apart from the sum awarded by the High Court an enhancement of a total sum of Rs.1,48,000/- required to be granted.;