MANGUBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY this appeal under section 54 of the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act') read with Section 96 of the Code of Civil Procedure the original claimants have challenged the judgment and award rendered by the Court of Third Joint Civil Judge (Senior Division), Panchmahals at Godhra dated 17.7.2003 in Land Acquisition Reference No. 251 of 1993. It is a matter of record that the impugned judgment and award is a common judgment and award rendered in Land Acquisition Reference No. 251 of 1993 as well as Land Acquisition Reference No. 430 of 1992.

(2.) THE facts arising in this appeal are as under :

(3.) THE Reference Court by impugned judgment and award dated 17.7.2003 determined the market value of the lands under acquisition at Rs.58/ - (i.e. Rs. 8/ - plus Rs.50/ - as additional compensation) along with statutory benefits. Being aggrieved by the same, the present First Appeal is filed by the original claimants.