Karnataka High Court
Basf (India) Ltd vs Victor D Souza S/O Late Rosario D'Souza on 18 November, 2010
Author: Subhash B.Adi
Bench: Subhash B.Adi
I
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 18"?" DAY OF NOVEMBER 2010
BEFORE
THE I-1ON'BLE MRJUSTIOE SUBHASH B. ADI i' =
MISCELLANEOUS FIRST APPEAL NO.9085/fé;008'V: "
MISCELLANEOUS FIRST APPI3Ai;'NO.S. aI05§§.; j*S§4{~3S, V
9469, 5041 0: 5377/2;00S'_ILA_(_;;, '
MFA CROB. 189 /2009 INMFA NO.9468/'30!38 & 4
MFA CROB 190/2009 IN I»II?A..NO.9459,'2008"ILAOI
IN MFA NO.9085/2008: .
BETWEEN
BASE' (IN:)I_A)_1:I:1?5.,'~1.: ,_ ._ '
SURATHKAL--BAI;PE '
BALA,VIA KATIPALL-_A§'I _
MANGALOREAB74» ._ '
REP. BY ITS=GENERALE\/L I 'AGER
SECRETARIAL~»ANI3V LEGAL" "
SR1. PRAIIEEP CHANDAESL APPELLANT
V" (BI; SRI.I{_:A'SA'OP1INDRA KARANTIH, ADV.)
1. I _ VICTORIEJSOUZA,
'S/O'. L.-ATE ROSARIO D'SOUzA,
C /O}: LIGORY DSOUZA,
A. , _ "RON SON HOUSE"
_ "IDOYA VILLAGE. SURATHKAL.
MANGALORE TALUK674 191.
ow"
2
2 THE SPECIAL LAND ACQUISITION OFFICER.
KIADB BAIKAMPADY.
MANGALORE675 O11. RESPONDENT5
(BY SR1. VIJAY KRISHNA BHAT. ADV. FOR R1.
SRI.B.R. SRINIVASA GOWDA, ADV. FOR R2]
THIS MFA IS FILED UNDER SECTION 54(1) OF
AGAINST THE JUDGEMENT AND AWARD DATED: 8,4;20oS--L
PASSED IN LAC.NO.107/1996 ON THE FILE QE,_TIAiE--I.V'ADDL;<
CIVIL JUDGE [SR.DN) AND CJM,g1VLANGALORE§I.'PARTLYV
ALLOWING THE REFERENCE PETITION' «FOR-I' EN1-I_ANC'ED«
COMPENSATION AND SEEKING F'UR<I'II'E'_I<~'ENCI~iANCEMENTj
OF COMPENSATION.
IN MFA NO.8058/ 2008:
BETWEEN
BASEIINDIAI '-
SURATHFiAL"+BALiPE
BALA. VIA KATIPALLAL' . = _
MANGALORE:_574_]92';.
REP. BY I'IS..,G-ENERAE MANAGER
SECRETARIAL AND LEGAL;
SR1.I3I~§_ADEEP CHANDAN. A ...APPELLANT .
Si?}..I{:'O"SAGHINDI?§AAKARANTH, SR1. KARTHIK B.Y., &
I SMT;v._M;AMAFHA. ADVS.)
I. A"';ANTC)P-EY:'~'[5'SOUZA.
S/..O'..LATE JOSEPH ITISOUZA.
S T C/O... LIGORY DSOUZA.
.. 'TRON SON HOUSE"
* IDDYA VILLAGE, SURATHKAL.
MANGALORE TALUK--574 I91.
2. THE SPECLAL LAND ACQUISITION OFFICER.
KIADB BAIKAMPADY,
MANGALORE~575 01 1
REPRESENTED BY ITS
CHARIMAN. _
$**$*
THIS MFA IS FELED UNDER SECTIONR54:1--),:_"OE_LANDI
ACQUISITION ACT, AGAINST THE JL';.DG:EM;ENC'T_ AND
DATED: 8.4.2008 PASSED IN LAC.N'O.105/.1996_QN'
OF THE I ADDL. CIVIL JUD__GE *(SR.DN;g_
MANGALORE, PARTLY ALLOWIJ'~J.G THE"- RERERENCE
PETITION FOR ENHANCED COM1RENSATIONC~.A;\ID SEEKING
FURTHER ENCHANCEMENT OR=COMIgfEN--S_ATION'."*
IN MFA No.946,3;é0{)8:
BETWEEN
THE SPECIAI;LA'ND ACQ_U"ISITION OFFICER,
KARNATAKA INDUSTRIAL'vARvEAS-
DEVELOPMENT
BAIKAMPADY, ~ ..
MANGA_LOREl"575 0131,
DAKSI~_;IINA. KANNADA DISTRICT. APPELLANT, -
{'I'3y.'_SRI.:"'E«.RV; "SRINIVASA GiWDA. SRI. J.B. SI-IIVASHANKAR
_ &vI¢,fv.IJI.YA KU
, ADVS.]
'AND A
V' A' 'VANTONY DSOUZA, 9
V' 53/O. LATE JOSEPH DKSOUZA,
AGED MAJOR.
C/O. LIGORY D'SOUZA,
"RON SON HOUSE"
4
IDDYA VILLAGE, SURATIIKAL,
MANGALORE TALUK574 191.
2. BASF {INDIA} LTD..
SURATHKAL--BAJ PE ROAD.
BALA, VLA KATIPALLA.
MANGALORE--574 192.
REP. BY ITS GENERAL MANAGER
SECRETARIAL AND LEGAL,
SR1. PRADEEP CHANDAN. A'
(BY SR1. M. VIJAY KRISHNA BHAT, I
FOR GPA HOLDER R1. R2 SERVED]
**=B**
THIS MFA IS FILED UND'ER._SECII.(5N 54<OF.;THVE
ACQUISITION ACT, AGAINST JIJDGEF/:ENT'_:AN=D AWARD
DATED: 8.4.2008 PASSED IN LAC.'I\1O.}FVO5/1996 ON THE FILE
OF THE I ADDL. CIVIL .,IUDG.jE "'{SR.DN}"'"AND CJM.
MANGALORE, PARTLY :'ALLOWINC';.._"..S REFERENCE
PE'l'I'l'ION FOR ENHANCED;_'CO1\/IPEZNSATIIQN. AND SEEKING
FURTHER OF OONIPENSATION.
IN MFA VN0a.'9469Ii~20'O8; ., ' -
BETWEEN' A "
THE SPECIAL LAND' ACQUISITION OFFICER,
' 'V V' ..IINDUST-IEAL AREAS
V I DEVELOFIMENT BOARD,
1,
DAKSHINA KANNADA DISTRICT. APPELLANT
_ I_(EY S'EI.E;:R.' SRINIVASA coin/DA, ADV.)
AND
3. VICTOR D'SOUZA.
S/O. LATE ROSARIO D'SOUZA.
AGED MAJOR,
C/O. LIGORY D'SOUZA.
"RON SON HOUSE"
IDDYA VILLAGE, SURATHKAL,"
MANGALORE TALUK-574 191.
2. BASF [INDIA] LTD., V
SURATHKALABAJPE ROAD..__ "
BALA, VIA KATIPALLA,
MANGALORE-574» 1.92, V _ I.
REP. BY ITS GENERAL M.ANAG'ER,
SECRETARIAL AND'LEOAL_, 1
SR1. PRADEEP CHANDAN. f ".--.I;RESPONDENT.$<..
(BY SRI. M. vIIIAYA,.:I«;RISHNAvFOR GPA HOLDER
FOR R1SRI.4KiI_$ACH.INDRA«.Ei:'¥RANTI-I, ADV. FOR R2)
THIS...MFA"1"3«:FILED"I,INDERVSECTION 54 OF THE LAND
ACQUISITION TRACT, AGAINST' THE JUDGEMENT AND AWARD
DATED: >.3.4.2o<)s"£>A.SSEI3._IN---IACNO. 107/1996 ON THE FILE
OF THE} 1 . ADDL.';F'.VCIv_IIL...' JUDGE [SR.DN) AND CJM,
MANGALORE, - PAR'1'IX.- EALLOWING THE REFERENCE
PETITION FOR ENFIANCED' COMPENSATION AND SEEKING
_ F'UR'§I.;IER..ENCHANCEMENT OF COMPENSATION.
IN_1v.rI_<'A NOF..§§0<};v:.}"20os:
_ BETWEEN'
« A. 1 -- ._ BASE' (INDIA) LTD..
..jSURATHI<AL--EAJPE ROAD.
_ KATIPALLA,
--....-NLFINGALORE574 292.
BY ITS GENERAL MANAGER
" SECRETARIAL AND LEGAL.
Iiv MEA 1ޤ>..5i3:??/2008:
SR1. PRADEEP CHANDAN. APPELLANT
{BY SRLK. SACHINDRA KARANTH, ADV.)
AND
1.. HONNAPPA D. HEGDE3.
S/O. DOOJA HEGDE.
1-9, JAWAHAR JYOTHI CO--OP. L,TD.,
LOOVISWAD1, THANE (WEST),
MAHARASHTRA 400 604.
2. THE SPECIAL LAND ACQUISITION:-OFFICER,
KIADB BAIKAMPADY, ' . " "
MANGALDRE-575 011. "
REPRESENTED BY ITS
CHAIRMAN. _ ...'-RESPONDENTs-
(BY SR1. SANATH RUMAR';A,.Dv.:_"'R.2 SERVED)
TH_1S.__MFA"1S1.:;;E1LE_D .__UN'DER_ SECTION 54(1) OF LAND
ACQUIS1T10N-A::T, AGAIN-ST THE JUDGEMENT AND AWARD
DATED:7__l6-.01..2OO'8._PASSED 'IN LAC.NO.10/1995 ON THE
FILE OF'-THE 11AE\D1,;'<..C'Iv1E JUDGE (SRDN) AND CJM,
MANGALORE, - PAR'I'-LY V OWING THE REFERENCE
PETITION FOR ENHA~NC*ED"C MPENSATION.
5-
5
_ THE'SpEC1A1,«7~LAND ACQUISITION OFFICER,
IGADB BAEKAMPADY.
'" ' MANGALORE. APPELLANT 2
_ (BY=S.F{i.BASAVARAJ V. SABARAD, ADV.)
_ BETVVEEIT. I. it
ANTQNY S}souzA.
1. HONNAPPA D. HEGDE,
S/O. DOOJA HEGDE.
1-9, JAWAHAR JYOTHI CO--OP. LTD.,
LOOVISWADI, THANE EST),
MAHARASHTRA 400 604.
2. BASF' {INDIA} LTD.,
SURATHKAL-BAJFE ROAD.
BALA, VIA KATIPALLA, ~
MANGALORE-574192,
REP. BY ITS ADMINISTRATIVE MAI".IAGER'- _V .
CUM PLANT PERSONNEL;
[BY SR1. SANATH KUMAR ADV. RI. V _ A
SRLK. SACHINDRA I§ARANT§~1._AAD'v.LAFOR'R2II
THIS MFA IS FILED VIUNDER SECTION_ 54(1) OF LAND
ACQUISITION ACT, AGAINST THE JUEJGEMENT AND AWARD
DATED: 15.01.2003 FASSED..fIN".DA_c:.NO_ID/1995 ON THE
FILE OF 'I'}{E§~I'P§_.I):DL.:1__CITv'HL JUDGE..._[SR.DN) AND CJM.
IVIANGALORE... PARTLX' ; _ALLOfv'v'I§'»IG , THE REFERENCE
PETITION_ FOR I§N£.T£:£«.1§CED;COMF§*ENSATION.
MFA CROB:'«14:E39/200$? in N0.9468/2008:
I-S'/O."IA'I*E.JO'SEFH DSOUZA.
AGED 6[é;v'{EARS,
C/O. LEIGUOR1' DSOUZA.
"RON*~SON' 'HO-USE"
4 IIDDYA VILZAGE. SURATHKAL.
~. 1 NiANGALORE TALUK-574 191.
- 4 REPRESENTED BY THE GPA HOLDER
= " _M.R;--LIC}UORY D'SOUZA.
_ «S/'O. JOSEPH DSOUZA,
AGED ABOUT 64 YEARS. C'R_CJ£>§ OESECTOVI
{BY SR1. VIJAYA KRISHNA BHAT, ADV. FOR
THE CROSS OBJOCTOR]
1. THE SPECIAL LAND ACQUISITI'QN7,OFFICER', _
KARNATAKA INDUSTRIAL. AREAS
DEVELOPMENT BOARD,' _
BAIKAMPADY,
MANOALORE-575 O21,
D.K. DISTRICT.
2. BASF{INDIA)LTD., . A :
SURATHKAL-ABAJPEIIROAD, - _
BALA,
MANGAL,OVRI+1§--*574.1"92',;.
REP. BY I
GENERAL'MANAGE'R."~g '_ E ,,.RESPONDENTS
THIS __I\/[FA 'OROB Is1.._:i«*1:;ED UNDER ORDER 4: RULE
22(1) OF CPC«--.praying_ tc._set._aside the judgment dated 8.4.2008
PASSED by the I ADIDIOQCIVIL JUDGE {SR.DN.} MANGALORE
_ IN LACQNOL105/19'96.___1_N.vSO FAR AS PARTLY REJECTING THE
CI_AI"M OF THE CROSS OBJECTOR AND ENHANCE THE
'V.'.'C£):IVE?_EN.S13.P1'IO1'I __A1\/IOUNT TO RS.5,000/-- PER CENT OF
AcgI.IIRED_,_j.As PRAYED FOR AND ETC.
'MFA CR£)_13.190/2009 IN MFA 310.9469/2008:
I ...1'fv1OTOR D'SOUZA.
.. "S/'O. LATE ROSARIO DSOUZA,
AGED ABOUT 60 YEARS.
C/O. LIGORY D'SOUZA,
"RON SON HOUSE"
IDDYA VILLAGE, SURATHKAL.
MANGALORE TALUK-574 191.
REPRESENTED BY THE GPA HOLDER
MR. LIGUORY D'SOUZA.
S/O. JOSEPH D'SOUZA,
AGED ABOUT 64 YEARS. CSSSQS .o.T.«s§i':éi'c*I%ijB
[BY SRI. M. VIJAYA KRISHNA BEAT; FOR _, j" A
THE CROSS OBJOCTOR] .
AND
I. THE SPECIAL LAND ACQUISITION OEFICER,
KARNATAKA INDUSTRIAL AREAS "
DEVELOPMENT BOARD, --
BAIKAMPADY, ' ; "
MANCALORE-575 011,] .
D.K. DISTRICT. I
2. BASF--.[INDIA}"LTD,b, ._ '
SUR/¥THKAL»BA"JPE. ROAD,
BALA'; VIA VKATIPALIA;-.
MANGALOREAE-74"v.19:2,
BY ITS
-'fGEI$IERAL "A<'3'ER. RESPONDENTS
D"=.f1'i§I3V:_:VIFA CROB IS FILED UNDER ORDER 41
RULE'-.22(1'}UQ.FA';CPC praying to Set aside the judgment dated
8.4.2008 PASSED by the I ADDL. CIVIL JUDGE (SR.DN.)
-MANCALORE IN LAC.NO.I07/I996 IN SO FAR AS PARTLY
'REIECTINC; THE CLAIM OF THE CROSS OBJECTOR AND
A EVN*IIA.NCE THE COMPENSATION AMOUNT TO RS.5,000/- PER
'CENT OF LAND ACQUIRED, AS PRAYED FOR AND ETC.
THESE MFAS 81 MFA CROBS COMING ON FOR ORDERS,
TI-I--IS DAY, THE COURT MADE THE FOLLOWING:
1 O
JUDGMENT
Learned counsel appearing for the appellants that the office has raised objection with _ maintainability of the appeals on the .. jurisdiction. The subject matter at Iess than Rs.5,OO,0OO/M .3:-is before the District Court. Cappieéaring for the respondents 9470/2008, this Court has directed appeal to be presented I order passed in MFA 9470/20t)8Tand conisiidering that the Valuation of theseiappeals less than Rs.5,00,000/--, the appeals to-_vbeV_presented before the appropriate Court. appeals are disposed of. T he office is edireeted "to"retu1"n the appeals for presenting before the Cxiappropriate Court within one week from the date of 1}
3. In View of the return of the appeais, cross objections does not survive for consideration and_.th;€:}[3.re also returned accordingly.
JL