Kerala High Court
State Of Kerala vs Safia on 25 August, 2009
Author: Pius C.Kuriakose
Bench: Pius C.Kuriakose, K.Surendra Mohan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
LA.App..No. 590 of 2006()
1. STATE OF KERALA, REPRESENTED
... Petitioner
Vs
1. SAFIA, W/O.LATE KABEER,
... Respondent
2. AMEER DEEN, KALPAKASSERY VEEDU,
3. NAZEER, KALPAKASSERY VEEDU,
4. UROOF, KALPAKASSERY VEEDU,
5. NAJEEB, KALPAKASSERY VEEDU,
6. RHEMLA, KALPAKASSERY VEEDU, T.C.30/2484,
7. NOUSHATH, KALPAKASSERY VEEDU,
For Petitioner :GOVERNMENT PLEADER
For Respondent : No Appearance
The Hon'ble MR. Justice PIUS C.KURIAKOSE
The Hon'ble MR. Justice K.SURENDRA MOHAN
Dated :25/08/2009
O R D E R
PIUS C.KURIAKOSE &
K.SURENDRA MOHAN, JJ.
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L.A.Appeal No.590 of 2006
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Dated this the 25th day of August, 2009
JUDGMENT
Pius C.Kuriakose,J.
Having gone through the impugned judgment, we are of the view that the enhancement granted by the reference court under the same which is at 37% over and above what was awarded by the Land Acquisition Officer is justified on the evidence available on record. The total stakes involved in this appeal is also not much. For both these reasons, the appeal will stand dismissed. No costs.
PIUS C.KURIAKOSE, JUDGE K.SURENDRA MOHAN, JUDGE css/