CHANDAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned Standing Counsel.

(2.) The instant first appeal under Sec. 54 of the Land Acquisition Act, 1894 has been filed by the land owners against the award and decree dtd. 23/5/1988 passed by District Judge, Ghaziabad in LAR No. 37 of 1983, Chandar and another vs. State of U.P., whereby the compensation has been enhanced from Rs.17,000.00 per bigha to Rs.21,000.00 per bigha. The reference court has also awarded additional compensation @ 12% per annum, solatium @ 30% per annum and other statutory benefits including interest on the compensation.

(3.) Appeal is admitted.