UNION OF INDIA Vs. MAQBOOLBEE

JUDGEMENT

(1.) THIS appeal is preferred against the judgment and order dated 7th October, 2011, passed in Claim Application No. 72/OA -II/RCT/NGP/2009 awarding compensation of Rs. 4,00,000/ - together with interest to the respondent.

(2.) BRIEFLY stated, facts of the case are as under:

(3.) NOW , following points arise for my determination: