Enhanced land-acquisition compensation must be calculated on the full awarded market value, not merely the enhancement.

The petitioner, the claimant-decree holder in execution proceedings arising from L.A.O.P. No. 1 of 2004, challenged the District Judge, Karaikal’s interim order directing payment of Rs. 33,64,42,333.47 with interest at 15% per annum from 1 September 2025.

The underlying land-acquisition compensation had been enhanced by the High Court in A.S. No. 812 of 2009 to Rs. 49,500 per acre for 694.50 acres.

At the High Court’s direction, both parties filed calculation memos.

The petitioner sought correction of the execution calculation and payment of the amount it claimed remained due.

1. Whether the amount payable under the compensation award, including applicable interest and after accounting for prior payments, had been correctly calculated in the execution proceedings.

2. Whether the District Judge’s interim order should be set aside and the respondents directed to pay the balance found due.

The revision was brought under Section 115 of the Code of Civil Procedure.

In determining the balance payable, the Court applied the compensation rate fixed in A.S. No. 812 of 2009, together with the specified components of solatium, additional market value, and statutory interest at 9% for the first year and 15% thereafter.

The judgment does not identify a particular provision of the Land Acquisition Act or cite any precedent as the basis for these calculations.

The Court calculated compensation on the full enhanced rate of Rs. 49,500 per acre, rather than merely on the difference between that rate and the rate previously awarded.

It added 30% solatium and 12% additional market value for the specified 263-day period, then accounted for the interim award payment, the further payment after the final award, and statutory interest on the outstanding balance.

The Court rejected the respondents’ calculation because it used only the difference in rates and failed to include the compensation already payable at the earlier rate.

After crediting the Rs. 4,80,35,751 deposited on 26 October 2022 and adjusting the subsequent remittance, it found Rs. 61,56,674 payable as of 1 July 2026.

It directed the respondents to pay Rs. 61,56,674 within four weeks of receiving the order; payment within that period would constitute full and final satisfaction of the award, without further interest.

If payment was not made within the stipulated period, the petitioner could pursue future interest and any remaining unpaid amount through execution, and the Executing Court was directed to dispose of the execution petition within six weeks if required.

No costs were awarded, and the connected miscellaneous petition was closed.