DARYODH SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is against the award of an Additional District Judge, Delhi, on a reference made under section 30 of the Land Acquisition Act, 1894.

(2.) Daryodh Singh is the appellant. He was in possession of 42 Bighas of Land situated in village Rajpur Chhawni (Delhi) as a tenant. The land, on a portion of which some trees had been planted and there were some superstructures, belonged to Goverdhan Dass Motilal Mohtta Trust, Mohd. Yusuf, C. S. Jaitley, D. S. Jaitley and V. S. Jaitley.

(3.) On July 17, 1956 the owners of the land instituted a suit for ejectment of Daryodh Singh from the land and for recovery of arrears of lent. While that suit was pending in the court of the Assistant Collector, First Grade, Delhi, the parties entered into a compromise. In terms of that compromise, dated July 30, 1959 the ejectment of the tenant was ordered but the plaintiffs were required to pay an amoun of Rs. 4,500.00 to the defendant " two months prior to 15th July, 1960 ", before which date the decree was not to be executed. The operative part of the decree was as under :-