DAHYABHAI JAGMALBHAI DALWADI Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Present batch of appeals under Sec. 54 of the Land Acquisition Act, 1894 ("the Act" for short) read with Sec. 96 of the Civil Procedure Code, 1908 ("the Code" for short) are preferred for enhancement of compensation awarded by the Reference Court in six different groups of land references in which the common evidence was recorded in Land Reference Case No.136 of 1999.

(2.) The background of the facts briefly summarized is as follows:

(3.) Therefore, being aggrieved with the judgment and award of the Reference Court, the present appeal has been preferred by the appellant- original claimant making the claim for enhancement to the tune of Rs.200.00 on the ground stated in the memo of Appeal.