KARTAR KAUR Vs. UNION OF INDIA

JUDGEMENT

(1.) All the above appeals arise from a common judgment passed by the learned Reference Court in LAC No. 14/2001, Dayal Singh vs. Union of India and common contentions have been raised before us by the learned Counsel appearing for the appellants on somewhat similar facts. Resultantly, we would dispose of all these appeals by this common judgment.

(2.) The challenge to the order of the Reference Court is primarily based upon the contention that the Reference court has failed to consider the evidence on record and has not awarded adequate compensation to the claimants which they were entitled to on the basis of the record.

(3.) This contention of the learned counsel appearing for the appellants is without merit and in fact and as it appears to us, the present case is a case of 'no evidence' led by the appellants and would hardly call for any intervention by this court in the order impugned. We may refer to the necessary facts to the case.