- (1.)Leave granted.
(2.)This appeal is directed against the judgement and order dated 2.03.2009 passed in Appeal Suit No. 325 of 2000 by the High Court of Madras whereby the compensation determined by the reference Court was reduced from INR 20 per sq. ft. to INR 8 per Sq. ft. The said judgment is under challenge before this Court urging various grounds.
(3.)Learned counsel appearing on behalf of the appellants relied upon the judgement of this Court in Valliyammal and Anr. Vs. Special Tahsildar (Land Acquisition) and Anr. reported in 2011(3) R.C.R.(Civil) 903 : 2011(4) Recent Apex Judgments (R.A.J.) 361 : 2011 (8) SCC 91, submitted that in the said case this Court has interfered with the judgment of the Appellate Court and redetermined the market value at INR 12 per sq. ft. He further submits that the land in the case of the appellants was acquired on the same Notification dated 15.04.1991 and 27.05.1991 which were under challenge in Valliyammal case (supra).