UNION OF INDIA Vs. RAMESHWAR NATH

JUDGEMENT

(1.) These two Civil Miscellaneous petitions (Nos. 795 & 796 of 1969) have been filed in Regular First Appeal No. 189 of 1969. The appeal has been filed by the Union of India against the decree dated December 10, 1968, of the Additional District Judge, Delhi, upon a reference under section 18 of the Land Acquiition Act, 1894.

(2.) The appeal was filed on April 9, 1969, and was admitted on May 20, 1969. The respondents to the appeal are Rameshwar Nath and Hira Lal who hold an undivided 1/4th share in equal shares in Khasra Nos. 1 to 6, 7/1 and 7/3 situate in village Ali.

(3.) Civil Miscellaneous No. 795 of 1969 has been filed to bring on record the legal representatives of Hira Lal (respondent No. 2) who died on June 5, 1969, and to set aside the abatement of the appeal. Civil Miscellaneous No. 796 of 1969 has been filed for condonation of delay in filing C.M. No. 795 of 1969.