TULE RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) This Regular First Appeal under Section 54 of the Land Acquisition Act has been filed against judgment and award of the Court dated 1st April 1985 on a reference under Section 30/31 of the Land Acquisition Act apportioning compensation in the ratio of 40:60 between the recorded Bhumidhar and the occupant.

(2.) Brief facts giving rise to this appeal are as under:

(3.) Having heard the learned counsel for the parties at length, following points arise for decision: