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Supreme Court Of India

(From : Karnataka)

Hon'ble Judge(s): Ruma Pal, C. K. Thakker , JJ

(A) Land Acquisition Act (1 of 1894) , S.23— Compensation - Determination - Land with fruit bearing trees - Evidence showing that trees were sufficiently old and grown up and giving fruits - Deduction of 50% of value of crop realised towards cultivation expenses not necessary in such case - Held further as claimant would be entitled to much more amount on yield basis but he had claimed an amount of Rs. 5 lacs only by not deducting cultivation expenses, the reference Court cannot be said to have committed illegality. (Para 11) (B) Land Acquisition Act (1 of 1894) , S.23— Market value - Determination - Land with fruit bearing trees - Compensation awarded on yield basis - Multiplier of 15 awarded in instant case would be on higher side - Normally in cases where compensation is awarded on yield basis, multiplier of 10 is considered proper and appropriate. MFA No. 270 of 1996 (LAC), D/- 14-11-2002 (Kant), Reversed. (Para 15) .....