DEPUTY COMMISSIONER HASSAN DISTRICT Vs. VALI AHMED SHERIFF

JUDGEMENT

(1.) this appeal is by the deputy commissioner, hassan, against the order of the arbitrator, nominated by the state government under Section 6 of the Karnataka contract carriages (acquisition) Act, 1976, for short (the act),

(2.) the brief facts of the case are these:

(3.) Section 6 of the act which provided for compensation and payment of compensation for the vehicle under Section 4, to its owner reads.