Ponnappan Vs. State of Kerala & ANR.
[Civil Appeal No. 1090 of 2013 @ Special Leave Petition (Civil) No. 23384 of 2012]
O R D E R
1. Leave granted.
2. This appeal is directed against the judgment and order passed by the High Court of judicature of Kerala at Ernakulam in L.A.A.No.569 of2011, dated 12th March, 2012. By the impugned judgment and order, the High Court has awarded a compensation in a sum of Rs. 77,000/- per Are for the lands acquired by the respondents.
3. In view of the peculiar facts and circumstances of the case, we are of the considered opinion that apart from the sum awarded by the High Court an enhancement of a total sum of Rs.1,48,000/- required to be granted.
4. In view of the above, the appeal is allowed. We direct an enhancement of a total compensation in a sum of Rs.1,48,000/- with all other statutory benefits to the appellant over and above the amount already awarded by the High Court.
5. We make it clear that this order shall not be taken as a precedent in any other case.
Ordered accordingly.
...................J. (H.L. DATTU)
...................J. (RANJAN GOGOI)
NEW DELHI;
FEBRUARY 08, 2013
