Karnataka High Court
Indian Council Of Agricultural ... vs Smt.Varija D/O Smt Ummakke on 7 January, 2011
Equivalent citations: AIR 2011 KARNATAKA 73, 2011 AIR CC 1653 (KAR), 2011 (2) AIR KANT HCR 73, (2011) 2 KANT LJ 380, (2011) 2 KCCR 1435, (2011) 2 LANDLR 683, (2011) 106 ALLINDCAS 677 (KAR)
Bench: B.S Patil, A.S.Bopanna
IN '1"*1~«££«_: HIGH COURT 0:? KARNA'".1"AKA AT' BANGALORE
DATED THIS "mg: 07m DAY OF' JANUARY,
PRES ENT
THE HON'BL}3 MR.J.S.KHEHAR, Cf11:EE,'E*.:J:';.?S'"i5VI:C<3E:', "
THE HONBLE MR3US;T1c.1¢.f3.';<3T:13A*1*1$1'§' é ; T 7
AND
THE HONBLE MR.J EJ'S_TiCE A.'s-..r3fO:5A1\fr'§A
M.F.A;~No.5'44s';;;,jj3_os§'{LAC}
M.F.A-Nos.422/2019;544.5/9,009'&..5_34;7/2009 {LAC}
IN ~
1ndian'C,ou_n3iI Vo'17Agri :>:,1'£'ui'ra1_1 Research,
Represei3ted_ by its Direct.Qf*;.. .4
N ationai R€'S€£1_l'C3}V1"'C"€".Z1 'L'I7f.3V ifl"(),I' Cashew,
Kemminje Village.' VPVu1.1:ur Tétluk-574 202,
D.K.Disi:riCt. ._ _ ' APPELLANT
'iByV'Sri. $i'ibrém,anya R. Adv. for A.H.Law Firm. Advs.)
" k
1. A
D,/Q Iate S1111. Ummakke,
A Aged-.?8 years.
53» ' $171'.-'Gangaidhara.
S/0 late Sn1t..Ummakke:,
Ageé 78 years,
3. Sri AC}'1'1.1'€hI:1,
S/0 late Smt.-Um.makke,
Aged 66 yearss,
4. Sri Jeevatha,
S / 0 Iaie Smt.Um.ma.kke,
Aged 63 y€ars§
5. Ms.Sugunna§
D / 0 iaie Smt.Ummakke.
Aged 60 years,
6. SIm..1\/Iohini,
D/o late Smt.Ummak1{e§
Aged 58 years. ,
7. Smt.Meenakshi,
D / 0 late Annml,
Aged 60 yearsi
8. Sri.M0hi1na_.g ' - .
S / 0 1_.a_t_.Ve AInfi1i;.: V
Aged 44 y=e.a,:is§ V' _ _
A1} are Rio' N"aith21dy'iiTQ'use, '
Naithady, Kemm ilaje vV__i1"iag>;:e,
PL1tt'ur aluk ('St D'i3Ai1'»icf';
9. S;ji'Vasar1h2i' B_é1igera,,
_ z__S0u'_r_aka K1'i'sh1'1appa Poojari.
« _Ma§'o:;_Sofa.ke House,
§'uf\j"(?V.V_iHg'ggC,
-Pu.:t.ur'T,a1u.kvV& District.
10.811 RV;_iVin<:fra .Ber1ger3.§
, S/0. Squraka Krishnappa Poojari,
AA }\L/Iajoit Sorake House,
'S'u,rvey Viiiagav
" --£'w.1itur Tamla; «S: Di$i.ri<':t.
1 I The Assist;-'gm. C0mm1'ssi0ner~«c1,1In~
Land Aequisi.t1'<m Officer,
PuttL1r~5",74~ 202. RESPQNDENIS
[Sri Vishwanath Poojary K, Adv. for R9,
Sri B.Vee-rappa, AGA for R11)
This MFA is filed under Seet_1'_Qr1..54{1}'.e'I"'fiend'.V2"1e_qui's_i{iVO;a " V
Act against the judgrneni; and award dated '21';4;2009_péi§:_se;:1 ir'1~.__ _
LAC No.10/E991 on the file. of the Civ1'l'"._}.ud&ge "*{SAr*.TE)n.}, "
Puiitur, D.K., partly allowing the reference pet.if.1;o.n"for enhan'Ced
compensation. " . Z
IN M.F.A.422/2010:
BETWEEN:
1. Sr}Rathnaka1~_MooI.ya,:,.. '
Aged ab0L1t.4B_years,§: V :
S/0 late K0Qraga;'MQ0'!ya_.;_ V 4_ "
Residing.a't 'F?..ath.n',-3. IX/Iai-:--;_ N.1'_va--sa';._V '
K1*ishna;jz;ra:_VlIB}de1{,_ ' V' V'
Site
2. Kunfari "Shiipei; ~_ V
D/0 laie Jaya M0o.Iya_,
Aged abijuft 2.0 years, b '
_ 3. Kfiulvafi Shrefl'.h:i,.
' 13/ O lizite Jajya Moolya,
» V 'Aged.,ab.ou.t years.
" Repei*e_Se_niede- GL1_a.rc:iia.r1
2 1' ~'*-':,A})pe11'aeIii;: Sri Rathnakar' Moolya.
AppeIIant§s;--2 & 3 are
R/"G Kabbmahiéhiu Mane:
Post} .S1§u."athkaL Mangalore Taiuk AP!-'ELLANTS
V' '..je:;=15r's'xi_R.s.Ravi. Adm)
. " -};;"[S0rz1ayya ES/Ioolyag
S/0 late Koomga Meolya,
AND.:..{ 'V
M&1jOI', Bellibeiu, Yeliizr Village.
Pilar Post. Udupi Taluk 81 Disirici..
2. Special Land Acquisition Officer.
KEADB Bezikampady, .Manga10re. RESPQN.£)_EN"f-S
{Sri S.K.Achary, Adv. for C/R1,
Sri 1P.V.Cha2:1drashekar, Adv. for R2)
This MFA is filed under Sect'-io"ii'*5«4(.i oi: Acciiuixsietioirg ''
Act, agaiiisi the judgmerii: and award dateéi 6;}'i.._2O09"p.ass1ed on «:
IA No.2 in LAC No.12/2007 on the1Vfi'1'e_ of the .,Ac1d:;.c'ii;i1..,ji;.r;ige
{Sr.Dr1.), Udupi, dismissing IA'No.2 fiied":1nde1'"rL}i'de_r l_§R1,ile_i»0
read with Section 151 of CPC f0.1j imp1eaVtii.:1g.
IN M.F.A.54-46/2009:
BETWEEN:
Indian Council of7A;g1*i<: 2 '
Represented byvitSI:3ireCior5;
National Rese.a7rch5';Cejr1tre«for .eCa5he;w, .
K{ifi1I'I'1i3"1U'i€"\/Vii;-121:'-=";é;VV.V'. . , .
Puttur Ta1u1:;5.7'4 12:02,
D.K.Distriét.«- T. A' fr, :11' . APPELLANT
(By Sri Subfaméanye 'A_dv..:_"for A.H.Law Firm, Advs.]
if 'Sm:.Sug;ai1fi'a.shet.ty,
Sheiiy,
' _ iV[;-;1_}«0r',' Sia.et,ty"Con1p0L1nd.
f':Eii1E1}"E§_,.PL:E_'LfLi1', BK.
P'ti---f;1;ui.f TaEzfik~574 202.
h .. The AS'Sii.CGi1}Ii1'iS-S§O]1€2f'
" V&Land ACq_'Liisi.i..ioii Qfficef,
i' Puiii1iu5?4 202 RESPONDENTS
, (33? Sri Bnveezappa, ASA for R2} This MFA is flied under Section 34(1) of Land Aequis1"t1'or1 Act, }894, against the judgmezni and award dat.ed;"'3:--8.2.2009 passed in LAC No.21/I991 011 the file of {he Pr14v..VC:;x;fiE.._Judge {Sr.Dn.}, Pu'tt:1,1.r, D.K., partly allowing the c:c)n1pe:1S'a!.io1i'«and fu1"1.her' enhancement ofe0mpe1'Isa1}i0I1. V' IN M.F.A.5447/2009: -
BETWEEN:
Indian Council of Agricukural' R_e':3.eareh'," V Represented by its Director, V " ~ National Research. Centre for Ca.s_h:<':w,* Kemminje Village, . V' A Puttur Taluk~574 202, , e } " _ D.K.District. V 1 " v APPELLANT (By Sri Snbramanya 'R. Aiglv.
A.H.Law Firm,j._Ad\:s;)_V . " ' AND:
1 . Sn' E5hivapAmS:ac_iV She:':iy',"~« .
S / 0 Sankappa 'Sh.eti;j,r, V' Maj0r;Kisare'}{Q3uSe4 " __ Savanod 1". _Vi11age , Puti L! };°.7'I'a1uk.
2. Ass1:..C0minissi.one1'--eumm Land iA«::qu:s1tio-n Officer, .A ' Pu.ti,ur».5"?.42.Q2 RESPONDENTS AGA for R2} is ffled under Section 54(1) of Land Aeq'uis1'iion CAGE, against the judgment and award dated 18.2.2009 passed in LAC No.2-O/1991 on the me cf the Pr}. Civil Judge (Sr.Dn.}, A ..:1'?'L2i;1i;Li.:; E).K..,, pafliy aiiowixlg the reference peiflion for enhanced " T er)r1:{ae'12sai1011., These MP'A$ having been heard and 1'ese:*\red for orders. on " day, B.S.Patil, J. deiivered the ibliowing:
. A_(Ame:n3drnenit} Aeif e{sr.o:§,3 l:in.eAreasned to Rsffen iakhsi fifCo'1Lir:se.i ORDER ON REFERENCE All these appeals are filed under Section Acquisition Act, A .
Reference Court, either on a referen of the Land Acquisition Act as the {Mysore Extension and or under Section 30 01' the Land AcqL1isition::Aetl."L' These appeals learned Single Judge for orders on office regarding the maintainabiiityl:.'"ot'l""the: this Court. Objection regarding' by the Regisuy in the light of Seetivo-23' li.l9{V1)l Civil Courts Act, 1964 as amended Court and Certain Other Laws 'vv?,-Q07 (Karnataka Act No.26 of 2007}, l't_1w%1e're.und_er'i jurisdiction of the District Court to entertain appeafs ironi';_ the decrees and orders passed. by Civil Judge ..ihA.original suits and proceedings of civil nature has been Befere the learned Si'x1g.le Judge, the for the appeiiants piaced reliance on the judgment of "",Vl.)'v.i'"§liiSl()E"E Bench of this Court reported in ILR 290?' KAR {HIGH %§ fl .1894, challenging the awe11'd's.:l' the ee 'made; underfiection jl;8[3.',3 C COURT] SHORT NOTE NO.4 {C.V.I'ALAKS}iAN VS KALLUMANE MADAIAH. SINCE DEAD BY ms). to contend tl1at:fa"»Divisi_on Bench of this Court has already held that of the Land Acquisition Act. 1894, it is the has jurisdiction to entertain thefappe'al._ prefe1*red_a_glai11st« an.__ award passed on a reference under cf Acquisition Act. in the iight by the Division Bench, wherein: .c.ertai.n"loiaslerifationsliwereinade holding that an appeal shall 'in any proceedings initiated under tfie..pi~o€fisions :Acquisition Act from the award 'learn"~d_Sir1gle.Judge after examining the matter Vinllth'e« .li*ghtlldill'thleplroxrisilons contained under Section 54 of the Aclq:iis'iti:onl'Act:amended by the Land Acquisitiorl {Mysore iilxterlsijonpand*«.An':endinent:) Act XVII of 1961, read with Karnataka Civii Courts Act, 1964;
partiettlarly wake of the Division Bench not referring to the State"'an1entin_1eiat and only proceeding on the basis of Section 54 [of the Celn.ti"ai Act. has opined that to put at rest the controversy lflselgarclping the jurisdict..ion of the Court to entertain the appeals arising from the awards passed under the provisions of the Land "Act;tii.sii.ion Act; the rnatter desert.-'ed to be rei'e.rred to the larger Berich. Thai. is how 'these cases have come up before the F L11} Bench for consideration.
We have heard the learned Coiinsel for In the hght of the order of i=feie1fe.n_eie,"':i;1"ie_'q:£esi'iQ~11».;QfAlaxivy f that arises for consideration "which is the Appeliaie~Fef'uih:-,fbr gfifef'-'errihg an appeal against. qfizargi by the Court under the VpFOviS£jQ(f£v.§'~.V()j%'V__iS:€§C1f'(§f1..V&§¥£V.."i3_f the Land Acqu.isitior:HVAct, by the State
--.,Acq'ui$fitiQ_n ysore Extension and I read with Section giérii) 'of: CiviiVVCeLzrt's AC1"; 1 964?"
Ini age" race-.o"1 ease, M.F.A.N0.422/2010 is filed Chailenging order passed by the Add]. Civil Judge ' "v.{g;i*:i3fj_)}"iijeiiipi, No.12/2007 answering the reference vS'e.e'i.~i0n 30 oi' the Land Aequisi1;i0'r1 Aei. holding {that ihe'---.C1a£m:9Elf"'therein was enmied to receive the award arnount V'-~.deposii;eg3i§' The oiher ixhree Mieeeilameous First Appeaie bearing T"""i§s:.>s1.:%§;';4e;2e09. E§44?;'2GG9 3: 5448/2009 arise mm of the j;_2fdgme1ii.i. azricl ziwzzrci passed by the Civil Judge (Sr..Dr1.}, Pi1I:i,L11.", £)3.ks-hina E{a.1'i1."1ad21 in LAC N0:«3.,2'§_/1991, 20/1991 82. 30/1991, W respectively. on the reference made under Section 18(3) of the Land Acquisiiiori Act, thereby enhancing the marketi',_§'a1.ue and compensation. payable to the acquired lands. "f'}"ie"i'--m:iiai*1 3C_io1;i.r1ci1 for Agiiculturai Research wh_i.c_h is ihe acqu1'sitio:o is aggrieved by the en1;1anc_e'mer'it_ oi ':1iarice_t\fa1ae on it the acquired }and and the coi21pensAai:.ioi*i. payaehleiqiiziiereioh'irithe said three Appeais.
The question for ,i.s;~.tWh.etherVAVthese appeals are mairitainable before this this question, it is necessary to ;re§'e3ij_'to S_ecf,io.ii Acquisition Act, 1894. We r;?iay:,i;ise'fiiiT_y hei9eSectio'n 54 of the Central Act. and asiyvalso.i.hei'?Stateiamehv§1_rnei1t brought to it in its application to the Stateéof Kama«tai§aSection 35 of the Land Acquisition {Mysore Extehs-ioiii"and'VA1;tieiidment) Act XV II of 1961. A .'C"'£'gectév.9.n 54; 'Appeals in proceedings before Courtx (}v_} ;3iibjée:'_ to the provisions of the Code of Civil 908 (5 of 1908) applicable to appeals A _fro.s2i origiriai decreesi and riotwit.hsI:cmding anything i~'ov i"3jT'.<:' contrary in any enactment for the time being, A' iriforce, an appecii shali oniy lie in any proceedings kinder this Act to the High Court from the award or from any part of the award, of the Court andfrom /E 19 any decree of the High Court passed on such appeal as aforesaid an appeal shall lie to the Slzprcirne. Court: sabjecz' to the provisions contained ir1..Secfi'on 110 of the Code of Civil Procedure, IQCE8'; §I.?.llj£"Tifl V' Order XLV thereof. "
Section 54 as amended by »A'*i;tV1el'--._Il.elnd (Mysore Extension ancl'll_A.mend1'nen't3V 1961. "' " ' " I ' "54, Appealslirhin, Court.» {1} Subject lojhe }TJ_?T().lJ,:i'5'!':VOT1'EViV of of Civil Procedure; applicable from original decrees', an Vlie_fr_on1_Ehe award, or from any the Court: in any Act'.-tofllhe Court authorised to hear lt1;9peals';f>r'orn decision of that Court. C3} decree of a Court, other than Courf.....passed on an appeal under sub 'A ee:c*£iio;1:(.;l..,l. an appeal shall be lo the High Court, gf
- bafonly i_s_','-',V.{1:l1e amount' or value of the stzfjjeefirnalsler ' V 'in dfsplalel in appeal exceeds two thousand rupees or 2 Ehe' ease involves any qaesision of me to land. {3} From any decree of the High Gear?
passed on an appeal under sabrwseelion (2), an appeal shall lie to the Supreme Court, sulqjeetz to the provisions contained in Section .110 Q]? the Code of /'S;
Civil Procedure. 1908, and in Order XLV of the Ftrst Scheduie to the said. Code. " V C' It is apparent from Section 54 of the appeal shall lie in any proceedings;»t1n.der 'A¢c;.u:s.1t:'cn Act only to the High Court from t.he;'award" or the 5 award of the Court. However','C_th;e.. Karn'atakaV Z&r11e:'nIéia'nwent britrxgs about a change in the position.V__..xx5§s._perV suh~ciause..1} of Section 54 as amended by the Land' A>[:Mysore Extension and Amendment) Act.XViI provided from the award or front of the Court in any proceedings Act to the Court authorised from the decision of that Court. S11b~SeCttO:1_ {2} that, an appeal shafl lie to the high _Coort-. any decree of a Court passed on an . t."a-ppeat. Li'At"1c*EeVrA.csub~se'ctHion {I}, oniy if the value of the subject Cnjgattctetr the appeal exceeds Rs.2gOOO/~ or the case invohfes an:;"_qtteSti011 of title to "iandt Suhwsecttion (3) provides for furthei'.va_Eppe21I from the decree passed by the Higgh Court to the A 2 vgttpiffiftiiifi Court.
In the present. case. 1-3ub~seoiiior1 (1) of Section 54 has relevance. Under this cfause, against the award _pvass_ed; by the Court. an appeal hes te the Court E1ttT.hO3'i.7i(3C1':iLO"<':'Ii§}E.1'.I';tiilifiifials from the decision of that Court. The expresrsionit"Cox;1rt'._ag.,__ defined under Section 3(d) as a::§en§_ie:i; ' the.._ Mysore Amendment Act i7 of« 1.9t3'}?r'1'}'lCE1I].S:..'V2.» Vijliyii Judge of original _}uri.sdictior1, Court empowered by the a Crrotifixeatiori in the Official gazette, to peribrrrr the" Court under this Act, within the. its jurisdiction. It is an undeniai?oie"C:.i'a.et' of Karriataka, the Court of Civil "{Sr5..Drr.'}V';_ViS the Functions of the 'Court' under Lanwd 1894. The impugned awards in these easestitre"a].1_p.aSsed'*'hy the Court of the Senior Civil Judge, "V'~..vPutfu'i? Dakshtflnatiiannada District. Thus. as per Section _ fies against these awards to the Court appeals from the decision of the Senior Civil ' V r1dgef..Ci.v;i1 udge (SreDrr.f}.
, "The State Legisiature has enacted the Ka'rrra'taka Civil C Courts Act, 1964, in order Eio provide for El u:r1.i.forr11 law refating to 133':
the CTC)I1S1.iEL1.EiOI1, powers and juri.scEict.ion of the Civil Courts; in the State ssubo:<-dinate to the High Court of Karnataka. Section 19 of the said Act, profides for appeals fmxn the decfrees and Orders passed by a Civil Judge {Sr.D'n.}. in orig_ipé1.}e s:ii»:'.s"-«arid p1"oceedi'r1gs. It reads as under:
'flew M J " " = .
"J 9. Appealsjei; Civil Judge [3'3r'.';Dn«.}.w App.eaZSj}'Qm--.V.' the decrees and orders passed ~31 C2'_vi'Z (Sr.Dn.) in original szzitsend proceedings»'ofVr1 _eivi{; naiure, shall when sL£cf1"(y5peals are 'e.Il_owé.;i By tau), lie A . ' " 1 (1) to the DiS'£riot:..Co11z1§.t}}1.oioaVe':1_«t%f1e ammmz', or value of the subjeci'.._r}.1a1'i'er of :?heori'gii1al Suit or proceedine %'aot"e2§:k:eeci :5;/1 lalch rupees:
__[."Z)_f,.o'i.he in other cases.
It is fr on1 ' .Sec1:1on 19(1) of the Karnataka Civil ' V' "C<)L1r't;:.§'A€f'E':., t.Hei"é¥.gains1 lhe awards passed by the Court of 'S_eiiio1u* 'JLrdge where the amoum or value of the subject i'I1?,E'€A'Ltf§1'" e{ 1..1i1e" osiginal suit: or proceeding is Eess than Rupeee 'I'e.I1 Leikhs, 22;} Aéiagapeal Eiszéss to éthe fJisi,ri<:r[. Couri. tit In the ir2st;a1'1't' as can be seen from the valuation. made by the appellants in the appeal memo, for the gmzjpose of payment of court fee, the vaiue of the subject. n1att.ei5:'a"1ol.V"these appeals is less than Ten Iakh rupees. It is in that the Registry has raised at?' ob_§ectio3j1v4"
maintainability of the appeals ?:>efo:'ra'e th_Ai_s' Section 19(1) of the Karnataka'(3:i:'$?iJ;_Coufts "There;t'o1*e. the further question that arises; tfe~::A.<")L'tz14"eor1stt1er:2tio1a§ is as to how the value of the subject" 'aseertainect to know Whether it is more. A careful perusal of S:.et:tiqn5: 1VE;) \x»1.'1_1._«_p1fovirie:f,'@1n a.rtsWe1* as the criteria for dete;"mi_hihg matter for the purpose of deeidingz'the«ju1'istlie.ti0fi"ofthe appellate forum is the amount or vaiueofv theéstthjectfmattet' the original suit or proceeding and '~.[10t.' a-;hou:r1.t otevaiue of the subject matter of the appeal. The Ltatdguaghev.efnb1oyet:1 in Section 19(1) of the Karnataka Civii Courts Aet_ 'statihg"e:'V_.tt{en the a1t1ount or vaiue of the subject matter of "._tZ.h€ o:'i.gt'h;9.1 suit or proceeding does not exceed Rupees Ten appeai shat} tie to the District Cotm', Clearly denotes that h ités the value of the subject matter at the origins} preeeectirzg that determines the appeliate fomm. Therefore' in Carder to determizte fyf 'K whether it is the Ifiistrict Court or the High Court which has got the jurisdiciiorz to entertain the present appeals. the claim made by the claimant landowners before the Reference Cou;fi;»._heccmes relevant.
It is necessary to notice here the amount; "i;he°--__ ciaimant in the application flied by :h1na:_ar1;ier> oft. Section 18 of the Land Acquisitfioh Act; be of the proceedings before the Reterehce' Cotirt. amouht as claimed by the ctaimarfi ; Rttgvfieehsv Ten Lakhs, then appeat lies only to amount exceeds Rupees Ten La}.«:hs.j, i,hezt:__agpeai High Court. In the Appeatsifl P(Ios.5446/2009, 5447/2009 & 5448/20()9'*~a_re vfiled heneficiary of the acquisition m the V India1;.§'Coe1.1nciI l"'or_v_}5tgrict1i1;ur2.1l Research being aggrieved by the e nhar1cer:r1e1:t bf compensation made by the Reference Court. The ci".i,teé"iia. t'raa"t~v.,C1ete:r'rhi11es the appellate forum is no dit'fere1'1t even _ where. the 'Apheal is by the acquiring body or the beneficziary. Sintitar isthe position in MFA 390.422/2010, wherein, because of h' a.tt1eV.I"--;.'.xa1 ctairns laid for the arzlotmi; of compensation determined I(.7i.y"U:'th€ Land Acquisition Officer, the matter was 1*e;{*erred under , ti , "'l{E~ Seetinn 30 by the Special Land Acquisition Officer, KIADB, Baikampadi, Mangalore, for apportionment. of the award amount. In each a situation, based on the vaiiie of the the claimants in the amount awarded. the Appeiiate decided.
in the light of the above, it <:~.Ie'ai' ijh'a__t 'the_.: not right and justified in proceediiig o'n.Athe the vtailtiatien of the subject matter of the niatcie of payment of court fee iifaiuiation for the purpose of payment of be made under Section 48 of th.e*'Kai1iataka 'C.our.tA"I5ee3V_aiid'Suits Valuation Act, 1957, the the'-dTiI17erence between the amount claimed by the appeiiant in the and the amount awarded. But, that _ha's,no rci¢§a'i1ce' for the purpose of determining the 'a'ppeiiate""fo::tii.i1, for which the claim made in the petition filed for ;ia"i.n effect the original proceeding that has set in _ mot,iO«.f1 'L1__1'<?' -?:t<t3jA11(Zii{TE1'{.i0I) by the Civil Judge [Sr.D'n.)/Reference Czitirt etdrhinating in the award passed. In fact, a similar «que:~:~?£;.i(nin arosse in the ease. of KMALKOJI RAO @ KAPATHAPPA VS a_s§s1sTANT eommssxomm AND LAND ACQUISITION" OFFICER, UBELLARY ~ 197711} KLJ 1'23, wherein. the then Chief Justice $2"
Horrbie Justice Goviiid Bhat has held that as per Section 19 of the Karnataka Civil Courts Act. I964. what determines the forum of appeal is not the amount in dispute. but the amotiii-'tor value of the subject matter of the proceedings before the_Civiiiie:LI'u'dge's Court. This position is foiiowed and reiterated' Bench of this Court in the decision:ifi"ti'ie. case IQANII ACQUISITION OFFICER vs ELK, 2272. in the said decision, th.e-.,:I:3ivisior1' B"€l'"1C?2i'Vi occasion to deaf vidth the conteiqtion ad\Iad"ce.d"-for the*appeiiant Special Land Acquisition Officer Advocate based on the provisions coiitai.ne<f"u.nideri' =S'e.ctio:1 of the Karnataka Court Fees" i'V.aiIuiatior1""25iict, 1957. In paragraph 5 thereof, ithei'I§ivis:ioiii" held that Sections 48 (SE 49 of the Court Fees' iA.ctrvi"iaL*1__ r1'oiireievance for deciding the appropriate >2p_vforuv:"rf'«:.forA'appeal""as.._per Section 19 of the Civil Courts Act. for vvhiichc tiieivaiuie; of the subject matter in the original proceedings aridiiiiot of the subject. matter in dispute in appeals Q eou1diib.eii"rje1evant. We respectfuily agree with the View taker}. in ' [attic 'ia{fo1'eri1entioned two decisions of this Court. C in V"i€W' of the foregoing. we are of the clear view that the decision in 1m 2007 KAR (HIGH eourrr) SKORT NOTE No.4 't E3 Cannot. be 1,1nderst00d as Iaying down a pI'opos1't1'0n that against the awards passed by the Court. under the Land Aeq41,1.jsit:t011 Act. appeai lies onfy to the High Court. In fact, arose in the said case was? whether the orde:t..:pas'seCE'--Aby,t_ the Reference Court in a reference under ,S.eetiot1 the 'Land . Acquisition Act was appeaiabie .t_mde«f'.Se'e'tionaV»':§z4:A .Lan:i:i. Acquisition Act or under Cede of Civil Procedure. Therefore, made the Division Bench in paragraph 4 of effect that 'so far as appeal from 30 of the Act, appeal will lie "i.t11der Section 54 of the Land Acgfiiheitiargf, hehvdwfetgarded as laying down a correct pdsit1':o:n tuft the Div1'sio.n Bench in the said case has noti'efe1*red'v,te=.$eetion 54 of the Act, as amended by ah': &th~e:"'ligi1tVfest"the discussion made above', the 1"(3f€£'€1'1(3€ is Z a11swe1-ed that if the vaiue of the subject matter of the " jhetgore; the Reference Court. does net exceed Ten Lakh « "*Rfti;}ees,_:«.*é1;3pe2zt hes to the District Ceurt and if it exceeds Ten 'then appeai iies te this Court as per Seetien 19(1) of 1% the Kamataka Civil Courts Act, .1964 read with Sectioo 54 oi' the Land Acquisition Act. .1894. as amended by §v'1ySOf€'AfI1_€:iI}dI11€I1t Act E7 (K1961.
in the present batch of CaS£§JE3:>VE'iS«E;]iTCad}7. V'1"1oticed" by us. above, MFA Nos.544e/2009,' 54¢/,{_2:eos &'%'V'1.§44;8/idea»;"are preferred by the beneficiary of award passed by the Rei'ei'ence.CouI't.'"" claim made by the ciairr1.a'i1ts seeking Section 18 will determine the none of these appellants :_. Vucopy of the claim petitionrefeifehee and award passed by the indicate the value of the subject matter of claimed by the claimants. In _ the ci_i:ct1r11stahces_,t:vt'he!:appei1ar1t's are directed to produce the petitions aiong with the Memo of Vaiuation 2%.-,1_u'ihgtA for the purpose of jurisdiction in the light of V V' _ the law Eaid "down above, before the Registry within three weeks lttzimctiiday: whereupen the Registry shaii examine the same and
--.I;6g§iS'J£Efi; the appeals if the vaiue cf the subject matter in the ciaim as per the Reference Petition is more than Ten iiakh.
"T "£33 Rupees. if the same is found to be less than Ten Lakh Rupees, then the Registry shall post these appeals for appropriate further orders before the Eearned Single Judge. As regards MFA NO422/20:0 which ..l3fy..._vLlfi€ applicants who wanted to come onMm1'eeord_."in'"the, Vfjrocoeedings before the Reference Court conirriezjacerfixon the'«re'fefenic:e'made "
under Section 30 of the Lan.d*lAcquisi'tLon Act Ciiéil Court has passed the aide? that they are not entitled for any in tieposited before the Court by the Land ACqL1i5.l.§ion."V._t)tfic'e'rv,.'Vtlfileijuiisdiciion of the Appellate efvvi"heir share which they have claimed beilorfe-Ltlieé'Fiefereriee Court. The appellants have not furnishecl lt3fievVVco.1':2>3,r: application / claim petition filed in this eith.'e1".l::>ei"01"e the Land Acquisition Officer or before the.Refe_i;evne.eA"CVourt. Depending on the value of their share in tEieV".eo1npensa'ti'sn amount which is the subject. matter of _ re'ferencev--._V.nt3d'er Section 30, the juiisdietion of the Appellate H H " o.rtg;;1 has to be determi.ned. Hence? the appellants therein have
--.'tOJfL{1";f?tl.Sh their claim petitien,/application ciiselosing the extent of share clairnea by them in the eetIipensat:ion ar:<ioit'nt. If the share i 2.3;.
claimed by the appellamts exceeds Rupees Ten Lakhs, then only the appeal is mair1.t.a.i.ne.ble before this Court. The shall verify the same and take appropriate action. iffflie'«§Qfe1l:1;'ei--1:31'lithe share of the appellants in the amount ef eo;n;;efi:ss1tlt.{r1 <<:lep_es'iteef= before the court below is less that; Rupees thefi .1 Registry shall post the appea1s.4'be1bfe_flLl1e lea1*l:edl:4_$ing;le.Jufige for appropriate further orders. 'V The Reference maeEe'l1s.aeee(ire.inlgly answered. The inter11Ir_zp..erdeits a_l1'eIady gr*.a:11ted§ in these appeals shall Continue to iepemte V. érmil "£'1'i'1*tl:1er_.0rd.ers. Séife Sieiei Fesiiee Séfe leége Se?/'~ EEEGE .':l,_l'1£l§$X:.:_'y€Sf§2€}