TARWADI RAVISHANKER MOHANLAL Vs. COLLECTOR PANCHMAHALS

JUDGEMENT

(1.) These two appeals arise out of an order passed on 20th June 1962 by Mr. T. P. Shah Civil Judge Senior Division Godhra in Land Acquisition References Nos. 9 and 14 of 1961 respectively. These two References wore heard along with three others and a common judgment was recorded in Land Acquisition Reference No. 13 of 1961.

(2.) The claimant in Land Acquisition Reference No. 9 of 1961 (the appellant in First Appeal No. 63 of 1963) had claimed compensation for 14 mango trees of which 11 were in Survey No. 52/9 in Tankivaju and 3 In Survey No. 217/1/2 in village Carbada. She did not claim any ownership over those lands and her claim was in respect of those mango trees only. She claimed Rs. 150.00 per tree together with solatium at the rate of 15% under sec. 23 of the Land Acquisition Act.

(3.) The claimant in Land Acquisition Reference No. 14 of 1961 the appellant in First Appeal No. 575 of 1962) claimed Rs. 150.00 in respect of one mango tree standing on Survey No. 451/3 in village Carbada. He had thus claimed Rs. 172-50 nP. including solatium at the rate of 15%.