Madras High Court
Anbalagan, vs The Arbitrator / District Collector, on 15 April, 2026
Author: P.Velmurugan
Bench: P.Velmurugan
C.M.A.No.3637 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 15.04.2026
CORAM
THE HONOURABLE MR.JUSTICE P.VELMURUGAN
and
THE HONOURABLE MRS. JUSTICE K. GOVINDARAJAN
THILAKAVADI
C.M.A.No.3637 of 2021
Anbalagan, ...Appellant
Vs.
1.The Arbitrator/District Collector,
Collectorate, Villupuram
2.The Authorized Officer/Special District Revenue Officer,
Land Acquisition (National Highways No.68)
Salem-4.
3.The Project Director,
National Highway Authority of India,
Narasothipatti, Salem-636 004. ...Respondents
Prayer: This Civil Miscellaneous Appeal is filed under Section 37(1)(a) of the
Arbitration and Conciliation Act, 1996, to set aside the order dated 21.12.2020
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https://www.mhc.tn.gov.in/judis
C.M.A.No.3637 of 2021
passed in Arbitration O.P.No.90 of 2017 on the file of the Principal District
Judge, Villupuram.
For Appellant : Mr.R.Nalliyappan
For Respondents : Mr.P.Gurunathan
Additional Government Pleader
for R1& R2
Mr.Su.Srinivasan,
Standing Counsel for R3
JUDGMENT
K. GOVINDARAJAN THILAKAVADI,J.
This appeal is filed by the claimant/land owner against the fair and decreetal order dated 21.12.2020 passed in Arbitration O.P.No.90 of 2017 on the file of the Principal District Judge, Villupuram.
2. The brief facts which are necessary for disposal of this appeal are as follows:
The lands in Survey Nos.215/1B2, 215/1D, 215/4B, 215/5B1 and 215/1C, measuring 5867 sq.mtr. (273+550+4744+250+50) and in Survey Nos.215/1B2, 215/1D and 215/5B1, measuring 189 sq.mtr. (77+100+12), totalling an extent of 6056 sq.mtr. or 65186 sq.ft., situated in Chinnasalem Village, Chinnasalem 2/14 https://www.mhc.tn.gov.in/judis C.M.A.No.3637 of 2021 Taluk, Villupuram District, belonging to the appellant/land owner, were acquired by the 2nd respondent for laying 4-way lane road under the National Highways Authorities Act for the Salem–Ulundurpet section of National Highway No.68. The 2nd respondent had considered the land as Manai land and, after collecting 262 sales statistics for the reasonable period from 25.06.2007 to 26.06.2008, selected a data land in S.F.No.222/4 as per Document No.2216/2008 dated 18.06.2008 and fixed the value of the petitioner's land at Rs.37/- per sq.mtr. Accordingly, a sum of Rs.2,17,079/- towards land value with 10% additional compensation and Rs.7,692/- towards coconut trees, totalling Rs.2,24,072/-, was awarded as compensation in proceedings No.286/2009 dated 07.09.2009.
2.1.The appellant, under protest, received the said amount and filed an application before the 1st respondent/Arbitrator/District Collector on 11.02.2013 seeking enhanced compensation under Section 3G(5) of the National Highways Act, 1956. The 1st respondent conducted enquiry on 14.01.2016 and, after examining all documents and hearing both sides, passed an Arbitration Award in proceedings Na.Ka.(Arbit) A2/34364/2013 dated 04.07.2016, enhancing the compensation by 100% over the value fixed by the 2nd respondent, arriving at an enhanced value of Rs.74/- per sq.mtr. and paying 3/14 https://www.mhc.tn.gov.in/judis C.M.A.No.3637 of 2021 an enhanced compensation of Rs.4,13,386/- to the petitioner, with interest at 9% per annum from the date of notification under Section 3D(1) till the date of payment.
2.2.Aggrieved by the Arbitration Award dated 04.07.2016, the appellant/land owner filed an application under Section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as "the Act") in Arb.O.P.No.90/2017 before the Principal District Judge, Villupuram praying to set aside the said award and to direct the respondents to pay a sum of Rs.49,90,808/- as enhanced compensation with 9% interest from the date of acquisition 26.06.2008, along with additional market value and solatium under the Land Acquisition Act, 1894. The learned Principal District Judge, Villupuram dismissed the said application on 21.12.2020. Aggrieved by this, the present appeal is preferred.
3. The learned counsel for the appellant/land owner would submit that the 1st respondent/Arbitrator, in its order dated 04.07.2016, had acknowledged that the acquired lands are adjacent to Chinnasalem Town and hence the tribunal ought to have appreciated that the properties acquired by the 3rd respondent are existing very near to the residential area, school, hotel, hospital, shopping 4/14 https://www.mhc.tn.gov.in/judis C.M.A.No.3637 of 2021 complex, etc., and hence the same has to be valued as a plotable site and not as agricultural land. He further submitted that the 1st respondent, without properly considering the location and nature of the acquired land, merely enhanced the compensation for all the applicants to the extent of 100% by a blanket order, without applying his mind to the individual facts. He further submitted that the properties acquired by the 3rd respondent are house sites, and hence it is not correct to fix the value of the property at the rate of Rs.37/- per sq.mtr. (Rs.74/-
after 100% enhancement) and that the acquired property will easily fetch at least Rs.80/- per sq.ft. (Rs.861/- per sq.mtr.). The learned counsel further submitted that the 1st respondent failed to consider Document No.699/2008 on the file of the Sub Registrar Office, Chinnasalem, ought to have awarded solatium and interest as applicable under the Land Acquisition Act, 1894, and that the lower court erred in dismissing the application filed under Section 34 of the Act by holding that the claim to enhance compensation is against the letter and spirit of Section 34 of the Arbitration and Conciliation Act, 1996.
4. On the other hand, the learned counsel for the respondents would submit that the lands in question were acquired by the National Highways Authority of India under the National Highways Act, 1956. The Competent Authority (Land Acquisition), Salem, after conducting field inspection, 5/14 https://www.mhc.tn.gov.in/judis C.M.A.No.3637 of 2021 classifying the lands and collecting 262 sales statistics for the reasonable period from 25.06.2007 to 26.06.2008, fixed the value of the land at Rs.37/- per sq.mtr. based on the highest rate found in the data land in S.F.No.222/4 as per Document No.2216/2008 dated 18.06.2008, where 0.40 acre was sold for Rs.60,000/-, working out to Rs.1,50,000/- per acre or Rs.3,70,500/- per Ha or Rs.37/- per sq.mtr. The 1st respondent/Arbitrator, after conducting enquiry on 14.01.2016, hearing the representation of the petitioner's counsel and NHAI and examining all records, was of the considered view that the rate fixed by the 2nd respondent required modification justifiable by facts and accordingly passed an award enhancing the compensation by 100% which is fair and justifiable. The petitioner has failed to substantiate his claim at Rs.80/- per sq.ft. or Rs.861/- per sq.mtr. with any clinching documentary evidence. There is no provision under the National Highways Act, 1956 for awarding solatium and interest under the Land Acquisition Act, 1894, as the petitioner is entitled to benefit under the NH Act, 1956 only at par with other similar land owners. The arbitral awards passed under the NH Act, 1956 by observing the procedures under the Arbitration and Conciliation Act, 1996 cannot be set aside under Section 34(2) of the Act. Therefore, the respondents' counsel prays for dismissal of the appeal.
5. Heard on both sides, records perused.
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6. The scope of interference under Section 34 and Section 37 of the Arbitration Act, regarding NHAI land compensation, is strictly narrow, limited to setting aside awards for perversity, lack of jurisdiction or violation of public policy. Courts cannot re-appreciate evidence or substitute their own views on valuation as the arbitrator is the final authority on facts.
7. On perusal of records, it is seen that the land owner, dissatisfied with the award passed by the 2nd respondent, sought for arbitration under Section 3G(5) of the National Highways Act. The District Collector, who was appointed as Arbitrator, after conducting enquiry, enhanced the value fixed by the 2nd respondent by 100%, by its order dated 04.07.2016. This award was sought to be set aside in an application under Section 34 of the Arbitration and Conciliation Act, 1996, filed before the Principal District Judge, Villupuram. The learned Principal District Judge, Villupuram dismissed the said application on 21.12.2020. It is this order of the learned Principal District Judge passed under Section 34 of the Act, which is the subject matter of challenge.
8. The learned counsel for the appellant/land owner contended that the lands acquired and the lands adjacent thereto possessed similar potentialities 7/14 https://www.mhc.tn.gov.in/judis C.M.A.No.3637 of 2021 and ought to have been valued as plotable site. It is not in dispute that the National Highways Authority of India has acquired the lands of the appellant/land owner as per Section 3A(1) of the National Highways Act, 1956 and the same was published in Government Gazette Notification No.890 S.O.1564(E) dated 26.06.2008, and 3A(3) notice was also published in Tamil and English daily papers on 20.08.2008. As per Section 3D(1) of the National Highways Act, 1956 (48/1956), notification was also published in Central Gazette Notification No.438 S.O.675(E) dated 13.03.2009 and 3G(3) notification was also published in Tamil and English daily paper on 12.04.2009. On the basis of the notification, the land owners were enquired, the documents were perused by the 2nd respondent and order was passed in proceedings No.286/2009 NH-68 dated 07.09.2009.
9. According to the appellant/land owner, the competent authority under the NHA had determined very low compensation. It is settled law that when an arbitral award is challenged under Section 34 of the Arbitration Act, no challenge can be made on the merits of the arbitral award. It is also well settled that it is the duty of the claimant to produce relevant documents before the competent authority and the District Collector for fixing the market value of the acquired lands.
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10. The 2nd respondent/Competent Authority (Land Acquisition) passed the award on 07.09.2009, determining compensation for the lands acquired. It is not in dispute that the lands were acquired for a public purpose under the National Highways Act, 1956 and not for any commercial purpose. It is to be noted that the competent authority or the arbitrator, while determining the amount under Sub-Section (1) or Sub-Section (5) of Section 3(G) of the NH Act, as the case may be, shall take into consideration:
(a) the market value of the land on the date of publication of the notification under Section 3A;
(b) the damage, if any, sustained by the person interested at the time of taking possession of the land.
11. Therefore, the market value of the land on the date of publication of notification under Section 3A is the relevant date and no other date can be considered. The appellant has solely contended that the tribunal ought to have appreciated that the properties acquired by the 3rd respondent are house sites, whereas the 1st respondent, without considering the same, enhanced only 100% of the value fixed by the 2nd respondent, which is very meagre. It is pertinent to note that the appellant has not produced any documents to substantiate his claim 9/14 https://www.mhc.tn.gov.in/judis C.M.A.No.3637 of 2021 before the respondents. Therefore, the argument of the learned counsel for the appellant/land owner that the learned District Judge failed to consider the enhancement of the compensation claim submitted by the land owner cannot be accepted.
12. As mentioned earlier, the scope of judicial interference under Section 34 (setting aside) and Section 37 (appeal) of the Arbitration and Conciliation Act, 1996, in any compensation awarded for land acquired by the National Highway Authority of India, is extremely narrow and circumscribed. The Hon'ble Supreme Court has mandated that courts cannot re-appreciate evidence, correct errors or modify the award on its merits, but can only set aside if it falls under the limited statutory grounds. The Arbitrator is the final court of facts. Therefore, courts cannot re-appreciate evidence to determine if land plots are similar or if valuation rates are appropriate. Under Section 34, a Court cannot modify, vary, or increase/decrease the compensation amount awarded by the arbitrator. It can only set aside the award entirely or in part, leaving the parties to initiate fresh arbitration. Interference is only permitted if the award is patently illegal (going to the root of the matter), violates public policy of India, or suffers from fundamental procedural unfairness. The scope under Section 37 of the Act is narrower than Section 34. The appellate court cannot undertake an 10/14 https://www.mhc.tn.gov.in/judis C.M.A.No.3637 of 2021 independent assessment of the merits and must only check if the Section 34 court overstepped its jurisdiction.
13. On perusal of the records, it is seen that the 1st respondent has strictly acted within the provisions of law and followed all the procedures in arriving at the compensation amount. The 1st respondent conducted enquiry after giving adequate notice to both parties, heard the matter on 14.01.2016 with the assistance of the petitioner's counsel and NHAI, examined all records and documents, considered the location of the land adjacent to Chinnasalem Town and the developments therein, and passed a well-considered Arbitration Award by enhancing the compensation by 100% over the rate fixed by the 2nd respondent, thereby taking the value from Rs.37/- per sq.mtr. to Rs.74/- per sq.mtr. The 1st respondent was of the considered view that the rate fixed by the 2nd respondent required modification justifiable by facts, and accordingly the enhancement of 100% was held to be fair and justifiable. The petitioner has failed to produce any clinching documentary evidence to substantiate his claim at Rs.80/- per sq.ft. or Rs.861/- per sq.mtr. The claim for solatium, additional market value and interest under the Land Acquisition Act, 1894 is not maintainable as the same is not applicable to acquisitions concluded under the National Highways Act, 1956, and the Hon'ble Supreme Court has restricted 11/14 https://www.mhc.tn.gov.in/judis C.M.A.No.3637 of 2021 such benefits to cases which do not already stand concluded. The award passed by the 1st respondent, warrants no interference.
14. This Court is of the considered view that there is no merit in this appeal and the learned Principal District Judge, Villupuram, under the impugned order dated 21.12.2020 passed in Arb.O.P.No.90 of 2017 under Section 34 of the Arbitration and Conciliation Act has rightly dismissed the said application. There is no infirmity in the impugned order and the civil miscellaneous appeal is dismissed. No costs.
(P.V.J.) K.G.T.J.) 15.04.2026 Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order vsn 12/14 https://www.mhc.tn.gov.in/judis C.M.A.No.3637 of 2021 To
1. The District Collector/Arbitrator Villupuram District, Tamil Nadu.
2. The Authorized Officer/Special District Revenue Officer, Land Acquisition (National Highways No.68) Salem-4.
3. The Project Director, National Highway Authority of India, Narasothipatti, Salem-636 004.
13/14 https://www.mhc.tn.gov.in/judis C.M.A.No.3637 of 2021 P.VELMURUGAN,J.
and K.GOVINDARAJAN THILAKAVADI,J.
vsn C.M.A.No.3637 of 2021 15.04.2026 14/14 https://www.mhc.tn.gov.in/judis