BALUSING CHANDERSING Vs. OFFICER ON SPECIAL DUTY

JUDGEMENT

(1.) Both these appeals arise out of the common award dated 19th November 1992 made by the learned Second Extra Assistant Judge, Himatnagar (hereinafter referred to as 'the Reference Court') in Land Reference Case No. 1070 of 1987 and Land Reference Case No. 10 of 1990.

(2.) Heard learned Advocate Shri G.M. Amin for the Appellants and learned A.G.P. for the Respondents.

(3.) The First Appeal No. 2918 of 1993 has been preferred by the Appellant (original claimant) in respect of Land Reference Case No. 1070 of 1987, whereas, First Appeal No. 2919 of 1993 has been preferred by the Appellants (original claimants) in respect of Land Reference Case No. 10 of 1990. It is pertinent to note that the Officer on Special Duty No. 2, Land Acquisition, Respondent No. 1 herein had also preferred the First Appeal No. 2191 of 1993 and First Appeal No. 2192 of 1993 before this Court challenging the said award made by the Reference Court in the above mentioned two Reference Cases and the said two appeals were dismissed by this Court (Coram: C.K. Thakker and Y.B. Bhatt, J.J.) vide common order dated 21st September 1993.