- (1.)Leave granted.
(2.)This appeal is preferred against the judgment and final order dated 30.3.2012 passed by the High Court of Kerala at Ernakulam in L.A.A. no.995 of 2010.
(3.)The property of the appellants herein, both land and structures situated at Alappad Village at Karunagappally Taluk of Kollam District was acquired at the instance of respondent no.1 herein, for the purpose of widening the narrow stretches of National Waterways no.3 and award came to be passed. Dissatisfied with the award the appellants/claimants preferred reference and the Reference Court re-determined the land value and the value of the building, by enhancing it. Challenging the same, respondent no.1 herein preferred appeal and the High Court confirmed the land value re- determined by the Reference Court and at the same time reduced the value of the structures from a sum of Rs.4,45,000/- to a sum of Rs.3,50,000/-. Aggrieved by the same the appellants/claimants have preferred the present appeal.