UTTAMRAO SANTUKRAO KULKARNI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Present First Appeal is preferred by the appellants - original claimants challenging the judgment and award dated 19-10-1993 passed by IInd Joint Civil Judge, senior Division, Parbhani, in L. A. R. No. 51/ 1985.

(3.) Mr. S. P. Daund, learned A. G. P. appearing on behalf of respondent - State of maharashtra submitted that the appellants -original claimants failed to produce any relevant sale deed to show that they are entitled to compensation in respect of the acquired land @ Rs. 10,000/- per Acre. Not only that, the appellants failed to prove sale deeds Exhibits- 40, 41 and 42 produced by them on record. Learned A. G. P. further submitted that the reference Court has considered all evidence on record and rightly held that the appellants are entitled to compensation in respect of the acquired land @ Rs. 150/- per Are and additional sum of Rs. 2,000/- for well. In view of these submissions, learned A. G. P. submitted that the present appeal is liable to be dismissed with costs.