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IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.    1090  OF 2013 (@ SPECIAL LEAVE PETITION (CIVIL) NO. 23384  OF 2012)

PONNAPPAN ... APPELLANT

VERSUS

STATE OF KERALA & ANR. ... RESPONDENTS

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 of 2011, 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.   

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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.

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