Supreme Court of India
State Of Kerala vs Abraham Mathew And Ors. on 15 December, 1995
Equivalent citations: 1996IAD(SC)655, (1996)7SCC174, AIRONLINE 1995 SC 698
Bench: K. Ramaswamy, B.L. Hansaria
ORDER
1. Leave granted.
2. The only controversy with which we are concerned in this appeal is as regards the entitlement respondents to the additional amount under Section 23(1-A) of the Land Acquisition Act, 1894. Since the award of the Collector is of April 21. 1980, the claimants are not entitled to the (sic) amount under Section 23(1-A) of the said Act. The appeal is accordingly allowed to the above (sic) The order of the High Court is set aside. No costs.