JUDGEMENT
R.SUBBIAH,J. -
(1.)While A.S. No. 850 of 2009 has been preferred by the State challenging the judgment and decree dated 28.12.2006 passed in L.A.O.P. No. 45 of 2002 on the file of the Additional Sub Court (FAC), Chengalpattu (for brevity "the Reference Court"), Cross Objection No. 80 of 2009 has been preferred by the claimant in the very same L.A.O.P., seeking compensation of Rs. 250/- per sq. ft. as against the compensation of Rs. 134/- per sq. ft. awarded by the Reference Court.
(2.)Inasmuch as the judgment under assail in the Appeal Suit and Cross Objection and also the parties to the his are one and the same, both the Appeal Suit and Cross Objection are considered and decided by this common judgment.
(3.)Since the appellants in the Appeal Suit are the respondents in the Cross Objection and the Cross Objector in the Cross Objection is the respondent in the Appeal Suit, for the sake of brevity, clarity and convenience, the parties are referred to as appellants and claimant/Cross Objector.
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