EXECUTIVE ENGINEER Vs. TATYABA DAGDU DHUMAL

JUDGEMENT

(1.) The appellant - acquiring body has challenged the judgment and award passed by the learned Civil Judge (Senior Division), Sagamner (hereinafter referred to as 'the learned reference court') in LAR No.77 of 2011 dtd. 01/01/2017 only to the extent of granting exorbitant interest.

(2.) The learned counsel for the appellant - acquiring body submits that the learned reference court has granted interest to the respondent No.1 - claimant under sec. 28 of the Act from the date of notifcation under Sec. 4 of the Land Acquisition Act instead of from the date of award.

(3.) During the course of argument, the learned counsel for the appellant - acquiring body as well as the learned counsel for the respondent No.1- claimant submitted that this appeal be disposed of in view of the order dtd. 25/10/2018 in group of First Appeal No. 3260 of 2018 and others.