DEPUTY CHIEF ENGINEER, SOUTH WESTERN RAILWAY Vs. SANNAMMA

JUDGEMENT

(1.) These six appeals are filed by the appellant-South Western Railway challenging the judgment and award passed in RA.No.151/2019 dtd. 18/3/2020 by VI Additional District Judge, Tumakuru and RA.Nos.156/2019, 165/2019, 166/2019, 42/2018 and 153/2019 dtd. 20/2/2020, 22/11/2019, 22/11/2019, 8/7/2019, and 22/11/2019 respectively by II Additional District Judge, Tumakuru (hereinafter referred to as the 'First Appellate Court' for short) and the judgment and award passed in LAC Nos.160/2011, 191/2011, 157/2011, 158/2011, 34/2009 and 163/2011 dtd. 27/4/2017, 29/8/2017, 14/12/2017, 14/12/2017, 9/10/2013 and 13/9/2017 respectively, by the Senior Civil Judge and JMFC, Kunigal, (hereinafter referred to as the 'reference Court' for short).

(2.) Both the reference Court and the First Appellate Court have opined that fixing compensation at Rs.250.00 per sq.ft., is correct. Challenging the judgments of these two Courts, the appellant-South Western Railway has preferred these six appeals with a prayer to fix compensation at Rs.200.00 per sq. ft. contending that the Division Bench and Coordinate Bench of this Court have fixed the compensation of Rs.200.00 per sq.ft.

(3.) Brief facts of the cases in common are: