SAVITRIBAI RAJHANS AMBAGADE Vs. SUPERINTENDENT ENGINEER

JUDGEMENT

(1.) Admit. Heard finally with consent of the learned Advocates for the parties.

(2.) This first appeal is preferred against the impugned judgment and award in L.A.R. No.236 of 2004 dtd. 26/10/2015 delivered by Special Court Designated Under MIHAN, (Ad-hoc District Judge-3), Nagpur.

(3.) The appellant prayed for enhancement of compensation of her acquired land for Mihan Project, Nagpur. The land reference was partly allowed. The respondents were directed to pay enhanced amount of compensation @ Rs.4,25,000.00 per hector for Survey No.74 and 93 admeasuring area 2.28 H.R. and 1.65 H.R. respectively situated at village Telhara, Tah. and Dist. Nagpur. This appeal is preferred for enhancement of compensation amount by the legal representatives of late Savitribai the original claimant.