STATE OF GUJARAT Vs. GOVARDHANKUMAR KRISHNAKUMAR - SINHJI

JUDGEMENT

(1.) The first appeal is at the instance of State and its authorities against the judgment and award dated 29.11.1997 passed by learned Extra Assistant judge, Panchmahal at Godhra(herein after referred to as the 'Reference Court')in L.A.R Case No. 270 of 1988, whereby the Reference Court partly allowed the reference of the respondents-claimants and granted additional compensation to the claimants at the rate of Rs. 163 per Sq. Meter. The Reference Court also ordered the appellants to pay additional amount at the rate of 12 per cent per annum on the market value of the land under Section 23(1-A), solatium under Section 23(2) and interest under Section 28 of the Land Acquistion Act 1894 (for short the 'Act') at the rate of 9 Per Annum for the first year and at the rate of 15 per cent per annum for subsequent period till realization. The claimants since dissatisfied with the additional compensation, have filed Cross Objection which are heard and decided with the appeal.

(2.) Facts, in brief, as can be noticed from the record of the case are as under.

(3.) We have heard learned advocates for the parties.