VIDARBHA IRRIGATION DEVELOPMENT CORPORATION Vs. CHAMPATRAO

JUDGEMENT

(1.) First appeal is filed by the Vidarbha Irrigation Development Corporation (VIDC) against the judgment of the reference Court.

(2.) The facts giving rise to the present appeal in short is as under :

(3.) The respondent no. 1 has filed Cross Objection No. 10/2011 and claimed compensation at the rate of Rs. 3,00,000/- per Hectare for the land and Rs. 5,000/- per tree for Orange and Mosambi trees.