Full Judgment Text
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 1090 OF 2013
(@ SPECIAL LEAVE PETITION (CIVIL) NO. 23384 OF 2012)
PONNAPPAN ... APPELLANT
VERSUS
STATE OF KERALA & ANR. ... RESPONDENTS
O R D E R
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
th
L.A.A.No.569 of 2011, dated 12 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
JUDGMENT
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.
4. In view of the above, the appeal is allowed. We direct
an enhancement of a total compensation in a sum of Rs.1,48,000/-
with all other statutory benefits to the appellant over and
above the amount already awarded by the High Court.
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5. We make it clear that this order shall not be taken as
a precedent in any other case.
Ordered accordingly.
...................J.
(H.L. DATTU)
...................J.
(RANJAN GOGOI)
NEW DELHI;
FEBRUARY 08, 2013.
JUDGMENT
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