VINAYAK P SHINKRE Vs. PANDU KRISHNA NAIK

JUDGEMENT

(1.) THIS is an Appeal from an order passed by the learned Additional District Judge, in Land Acquisition Case No. 25/1993.

(2.) BY this judgment which has been delivered on 10.7.2000, the learned Judge has allowed the reference and held that 1/3rd share of compensation be paid to the Original Applicant ( Respondent herein) Pandu Krishna Naik, who is member of Yesso Sagun Naik, Vaunshaj Trust.

(3.) ON the other hand, Mr. Rivonkar supports the impugned award and submits that it discusses the entire oral and documentary evidence and once it was found that dispute is confined to 1/3rd share in the compensation awarded, then, it was not necessary for the Court below to advert to each and every document and arguments of parties. For all these reasons he submits that appeal be dismissed.