(1.) The above First Appeals challenge the judgment and award of the reference court dated 28.3.2000 in Land Acquisition Case No. 123/1992.
(2.) By the said judgment and award, the reference in question was allowed partly. Consequently the market price of 215 sq. meters of land in Survey No. 143 was fixed at Rs. 20/- per sq. meter and in respect of 1650 sq. meters of land from Survey No. 128 and 125 and from Survey No. 131, it was fixed at Rs. 30/- per sq. meter and consequently statutory allowances were directed to be paid on the said market rate.
(3.) The reference court allowed the reference partly and granted the enhancement, as mentioned herein above.