DY GENERAL MANAGER Vs. PATEL HARIBHAI AMBALAL

JUDGEMENT

(1.) THESE appeals arise from the common judgment and award made by the learned Extra Assistant Judge, Mehsana in Land Reference Cases No. 2771/1996 to 2775/1996 dated 13th August, 2002. Hence, they are heard together and they are now being disposed of by this common judgment.

(2.) AT the hearing the Court framed issues at Exh. 9, on the basis of the pleadings of the parties. They are as under : -

(3.) THUS by the said award the reference Court determined the market value at Rs.20=00 per sq. mtr for each agricultural land and directed the appellant to pay additional compensation together with all incidental and statutory benefits. Hence, these appeals.