STATE OF MAHARASHTRA Vs. RANU BAJIRAO GAIKE

JUDGEMENT

(1.) THE respondents though served, none present for the respondents.

(2.) THE appellant-State has filed this appeal challenging the judgment and award passed by the learned IInd Jt.Civil Judge S.O. Ahmednagar dated 13th December 1977 passed in Land Reference Application No.103 of 1975.

(3.) IN the present appeal, the State has filed this appeal challenging the judgment and award of the trial Court wherein the trial Court considering the reference under section 18 of the Land Acquisition Act, has granted the said reference in favour of the respondent/claimant by granting compensation of Rs.7800/- and also awarded solatium on the said amount by granting 4% interest on the said amount and accordingly the learned trial Judge has granted the compensation to the tune of Rs.8970/- together with future interest at the rate 4% p.a. on the said amount. The land of the respondent was acquired for a public purpose namely for Jaikwadi project and survey no.109/1 admeasuring 15.24 acres was acquired for the said purpose. By consent of the parties, the trial Court has recorded the evidence in the reference no.741 of 1975.