MUMTAJALI Vs. COLLECTOR, SEHORE

JUDGEMENT

(1.) L . This is an appeal against the order of the Third Additional District Judge, Bhopal, made in a reference under section 18 read with section 19 of the Land Acquisition Act.

(2.) THE land in suit is Khasra No. 188, area 39.96 acres, situate in mouza Kolwa Kalan. Tahsil Huzoor, district Sehore. It is sought to be acquired by the State Government for the purposes of establishing a factory known as 'The Heavy Electricals (Private) Ltd., sponsored by the Union Government.

(3.) THE award of the Collector dated 27 -11 -1957 offered to the claimant Rs.2,113. Not satisfied with the award, the claimant (appellant) asked for a reference under section 18 of the Act to it civil Court, which was accordingly made. The reference was answered by the Third Additional District Judge, who by his order, dated 27 -3 -1959, held that the award of the Collector required no interference except in the matter of interest on the amount awarded, which he determined at 6 per cent per annum from the date on which possession of the land was taken from the claimant to the date of payment or deposit made by the Collector.