HOSPET POWER COMPANY Vs. SHANKAR RAO

JUDGEMENT

(1.) The challenge in these appeals are to the Judgment and Awards of the Court below whereby the compensation has been enhanced; the respondent land losers having entered appearance through their counsel resists the appeals contending that the compensation ought to have been still more high in terms of their cross-objections.

(2.) Having heard the learned advocates appearing for the rival parties and having perused the appeal papers and the original LCR, as well, we are inclined to grant a limited and conditional indulgence in the matter as under and for the following reasons:

(3.) In the above circumstances, these appeals and the cross-objections are disposed off; the impugned judgment and awards having been set at naught, the matter is remanded to the Reference Court for consideration afresh in accordance with law and after giving an opportunity of hearing to all the stake holders, who may lead their evidence too; time for compliance is six months.