STATE OF GOA, THROUGH THE DY. COLLECTOR, (L.A.), MARGAO GOA AND THE EXECUTIVE ENGINEER, W.D. VI, P.W. D. FATORDA, MARGAO Vs. SMT. SERAFINA EMEDIAN SACRAMANTA FERNANDES, MAJOR, R/O. COLVA, H. NO. 15, PEQUENO, VANELIM, SALCETE, GOA

JUDGEMENT

(1.) HEARD Ms. S. Linhares, learned Additional Government Advocate for the appellants. None for the respondent though served. In cross objection, none for the appellant. Ms. S. Linhares, learned Additional Government Advocate for the respondents.

(2.) THE appellants have filed the above appeal challenging the Judgment and Award dated 29th October, 2003, passed by the Additional District Judge, South Goa, Margao in Land Acquisition Case No. 104/2001, partly allowing the reference under Section of the Land Acquisition Act, 1894 ('the Act' for short).

(3.) DISSATISFIED with the award, the respondent sought reference under Section of the Act and claimed Rs.124/ - per square metre and Rs.11250/ - for yielding coconut trees and further compensation of Rs.500/ - for five coconut saplings.