AUESHABIBI GULAMHUSSAIN Vs. ADDL. LAND ACQ. OFFICER

JUDGEMENT

(1.) THIS appeal is directed against common judgment and award dated 10.9.1991 rendered by City Civil Court, Court No. 11, Ahmedabad u/s. 54 of the Land Acquisition Act read with Section 96 of the Code of Civil Procedure in Compensation Case No. 38 of 1988 and other allied compensation cases. It may be noted that the present appeal is as such directed against the Compensation Case No. 38 of 1988. Heard Ms. Archana Amin for Mr. G.M. Amin, learned Counsel for the appellants, Mr. Alkesh Shah, learned Assistant Government Pleader for respondent No. 1 and Mr. P.G. Desai, learned Senior Counsel with Mr. Krunal Amin for respondent No. 2.

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

(3.) BEING aggrieved by the said award the appellants -claimants raised dispute which came to be referred u/s. 18 to the Reference Court i.e. City Civil Court, Court No. 11, Ahmedabad and claimed Rs. 90/ - to Rs. 100/ - per sq.mtr. The Reference Court by impugned common judgment and award dated 10.9.1991 was pleased to partly allow the Reference and awarded Rs. 25/ - per sq.mtr. together with solatium and other statutory benefits. Being aggrieved by the said judgment and award the claimants have preferred the present appeal as aforesaid.