REGENT COMPUTRONICS PVT. LTD.

STATE OF U.P. Appellant

V/S

Khempal And Others Respondents

Referred Judgements :-

DILBAGH RAI JARRY VS. UNION OF INDIA [REFERRED]
MUNDRIKA PRASAD SINGH VS. STATE OF BIHAR [REFERRED]
URBAN IMPROVEMENT TRUST BIKANER VS. MOHAN LAL [REFERRED]
MAHANADI COAL FIELDS LTD VS. MATHIAS ORAM [REFERRED]
NARMADA BACHAO ANDOLAN VS. STATE OF MADHYA PRADESH [REFERRED]
RAMRAMESHWARI DEVI VS. NIRMALA DEVI [REFERRED]
ABIDA BEGAM VS. RENT CONTROL AND EVICTION OFFICER LUCKNOW [REFERRED]
RAVINDRA KUMAR GOEL VS. STATE OF U P [REFERRED]
U P NURSING HOME ASSOCIATION VS. RAJESH KUMAR SRIVASTAVA [REFERRED]
GURGAON GRAMIN BANK VS. KHAZANI [REFERRED]
BHUSAWAL MUNICIPAL COUNCIL VS. NIVRUTTI RAMCHANDRA PHALAK [REFERRED]
PUNJAB STATE POWER CORPORATION LTD., PATIALA VS. ATMA SINGH GREWAL [REFERRED]

JUDGEMENT

(1.) Heard Sri S.S. Srinet, learned standing counsel for the appellant.

(2.) This appeal was filed on 22.10.1990 challenging the judgment dated 31.05.1990 passed by the Court of 7th Additional District and Sessions Judge, Bulandshahr in L.A. Reference No.155 of 1987 marginally enhancing the compensation.

(3.) About twenty six years have passed since the date of filing this first appeal involving valuation of merely Rs.1334.88. This court is frequently coming across several first appeals where the disputed amount is less than Rs.1000/- or even less than Rs.500/-.

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STATE OF U.P. Vs. KHEMPAL & OTHERS

Referred Judgements :-

JUDGEMENT

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