KESHAVRAO GOVINDRAO AVAGAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) These Appeals take exception to the judgment and award dated 22/12/2005 passed by the Civil Judge, Senior Division, Darwha in LAC Nos. 459/2004, 492/2004 and 682/2004. In all these Appeals, the appellant Keshavrao Govindrao Avagan is the owner of the properties, which came to be acquired for the submergence of Arunawati Project.

(3.) First Appeal Nos. 684/2009, 397/2009 and 331/2009 arose out of the LAC Nos. 459/2004, 492/2004 and 682/2004 respectively.