SHAIKH IMAM MOHAMAD KHAJA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE petitioner filed Execution Petition No. 15 of 1989 for recovery of the amount of compensation under the Land Acquisition Act, which had become payable on account of award passed in Land Acquisition Reference No. 52 of 1984 by the Civil Judge, Senior Division, Nanded.

(2.) IN the Execution Petition the petitioner claimed total amount of Rs. 3,42,850. 33 Ps. However, the learned Civil Judge held that the petitioner was entitled to receive the balance of Rs. 1,26,791. 84 Ps. as per order dated 20-11-1990.

(3.) THE petitioner has contended that the calculations made by the learned Civil Judge are not correct and he is entitled to get the amount as claimed in the darkhast.