(1.) The Appellants/Claimants have filed this Appeal as against the Award dated 18.11.2005 in L.A.O.P.No.46 of 2002 passed by the Learned Sub Judge, Tiruvarur.
(2.) The trial Court viz., Learned Sub Judge, Tiruvarur, on an appreciation of oral and documentary evidence available on record, while passing the Award in L.A.O.P.No.46 of 2002, dated 18.11.2005, has, among other things, 'directed the 3rd Claimant (2nd Respondent in Appeal) to receive the amount lying in Court deposit and in respect of the Appellants/Claimants 1 and 2 it dismisses the LAOP petition without costs.'
(3.) Before the trial Court, on the side of Claimants, witnesses C.W.1 to C.W.6 have been examined and documents Exs.C.1 to C.24 have been marked. On the side of 1st Respondent/Land Acquisition Officer, Tiruvarur, no one has been examined as a witness and no document has been marked.