LAWS(BOM)-2011-1-69

STATE OF MAHARASHTRA Vs. KASHIRAM NATHU MOHITE

Decided On January 21, 2011
STATE OF MAHARASHTRA Appellant
V/S
KASHIRAM NATHU MOHITE Respondents

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) This Appeal is preferred by original Respondents State of Maharashtra against the judgment and award dated 6.1.90 passed by Civil Judge, Senior Division, Raigad at Alibag in L.A.R. No. 9 of 1984.

(3.) Cross objections were preferred by original claimants claiming enhanced compensation in respect of acquired land at the rate of Rs. 500/per Are.