COLLECTOR Vs. RAM SWAROOP MAHESHWARI AND ORS.

JUDGEMENT

(1.) Mr. Subhash Upadhyaya, Standing Counsel for the Appellant.

(2.) This appeal, under Sec. 54 of the Land Acquisition Act 1894, is against the judgment and decree dated 24 -05 -1985, whereby the compensation of Rs. 97,166.60/ - awarded by the Land Acquisition Officer was enhanced to Rs. 1,57,372.80/ -.

(3.) The Appellant's grievance in the appeal is two fold - one relating to the award of Solatium at the rate of 30% and the other in regard to the award of sum of Rs. 10,200/ - and Rs. 4,080/ - towards Loss of Business and Rent.