VIDARBHA IRRIGATION DEVELOPMENT CORPORATION Vs. SADANAND

JUDGEMENT

(1.) ADMIT. Heard forthwith with the consent of the parties. Respondents waive service of final hearing.

(2.) The appellant in First Appeal No. 91/2010 is challenging the judgment and order passed by the Reference Court on 13th April, 2006 in Land Acquisition Case No. 370/2000, whereby the reference preferred by the respondent No. 1 was partly allowed and the compensation was enhanced and fixed at Rs.60,173/- (Rs. Sixty Thousand One Hundred Seventy Three Only) together with other statutory benefits.

(3.) The appellant in First Appeal No. 92/2010 is challenging the judgment and order passed by the Reference Court on 20th April, 2006 in Land Acquisition Case No. 344/2000, whereby the reference preferred by the respondent No. 1 was partly allowed and the compensation was enhanced and fixed at Rs.73,181/- (Rs. Seventy Three Thousand One Hundred Eighty One Only) together with other statutory benefits.