SH L GOPINATH Vs. UNION OF INDIA

JUDGEMENT

(1.) FAO 126/1985 is directed against the order dated 3rd June, 1985, of the Joint Secretary and Legal Adviser, Ministry of Law and Justice, Department of Legal Affairs, as Arbitrator in Arbitration Case No. 3/1982, awarding to the claimants a compensation for requisition of the premises at Rs.3,433.40 ps. per month with effect from 11th March, 1975.

(2.) Brief facts of the case as noted by the Arbitrator are as follows:-

(3.) The Arbitrator while adjudicating and applying Section 8(2) of The Requisitioning and Acquisition of Immovable Property Act, 1952 (for short ' the Act') has gone on to fix the rent of the premises with reference to the standard rent as would be worked out with reference to the Delhi Rent Control Act.