LAXMIKANT D NAIK KARMALI Vs. DEPUTY COLLECTOR

JUDGEMENT

(1.) HEARD learned Counsel on behalf of both parties.

(2.) THIS appeal is directed against the judgment dated 2/01/1999 of the learned Reference Court by which the claim for enhancement of compensation payable to the applicants was rejected.

(3.) THE parties hereto shall be referred to in the names as they appear in the cause title of the said reference case.