MOLUBHAI VAJSURBHAI Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) By way of present group of appeals under Sec. 54 of Land Acquisition Act, 1894 read with Sec. 96 of Code of Civil Procedure, 1908, the appellants - original claimants have challenged judgment and order dtd. 25/10/2017 passed by learned Principal Senior Civil Judge, Junagadh in Land Reference Case No.76 of 2003 and allied matters for enhancement of compensation awarded by the Reference Court mainly on the ground that though the learned Reference Court has observed that the appellants - original claimants would be entitled to for particular amount, the same cannot be granted in view of the fact that they have claimed lesser amount while making reference under Sec. 18 of the Land Acquisition Act.

(2.) The Appeals came to be admitted and are kept for final hearing. The record & proceedings was called for, which has reached this Court and has been gone through by this Court.

(3.) The short facts arising from the record and proceedings are as under :-