As per case facts, a batch of appeals arose from land acquisition for a reservoir project, where the Land Acquisition Officer awarded compensation for land and trees. Dissatisfied with the ... Referral Court's judgment, both claimants sought higher compensation for land and various trees, citing undervaluation, while the State/Referral Officer argued against enhancements. The question arose whether the valuation of the land and trees by the Referral Court was proper, or if it required modification through enhancement or reduction, and whether additional evidence at the appellate stage should be permitted. Finally, the court dismissed the application for additional evidence, finding no lack of diligence or necessity. It upheld the Referral Court's land valuation and bamboo/eucalyptus garden compensation as reasonable. However, it enhanced compensation for coconut trees and palm oil trees, confirming other reliefs.