STATE OF GUJARAT Vs. BARIA VIRSING HARI

JUDGEMENT

(1.) THESE appeals are filed under Section 96 of the Code of Civil Procedure, 1908 read with Section 54 of the Land Acquisition Act, 1894 against the common judgment and award dated 16th April 1990 passed by the Reference Court under Section 18 of the said Act.

(2.) IN all these appeals, the claim involved in less than Rs.1 lakh. It has been consistent practice of this Court not to enter into the merits of those appeals wherein the claim in appeal is a pretty claim and claims up to Rs.1,00,000/- have been quantified by this Court as petty claims. No question of law or principle is urged.