MOHINDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This judgment will dispose of the aforementioned Regular First Appeals. Land measuring 442 bighas 3 biswas of village Dhoolsiras was acquired by the Union of India-respondent for increasing the capacity of Najafgarh drain by a Notification dated 30.5.1979 issued under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as "the Act") dated 30.5.1979. Declaration under Section 6 was also issued on the same day. Land Acquisition Collector vide award No. 2/86-87 awarded compensation at the rate of Rs.2500/- per bigha.

(2.) The appellants aggrieved by the said order filed reference under Section 18 of the Act. The learned Additional District Judge by his judgment order dated 31.1.1991 disposed of the Reference Nos. 278/89, 238/89, 241/89, 226/89, 240/89, 280/89, 292/89 and 242/89. The learned Additional District Judge has enhanced the compensation to Rs.10,000/- per bigha. The learned Additional District Judge also awarded solatium on that market value, additional amount and interest etc.

(3.) The appellants aggrieved by the said judgment of the learned Additional District Judge, preferred appeals before this Court and prayed that the judgment and order passed by the trial court be modified by fixing the market value of the land of the appellants at the rate of Rs.20,000/- per bigha and a decree for further enhancement in the market value be passed in favour of the appellants and against the respondent with additional amount, solatium, interest and costs of the appeal.