DEPUTY CHIEF ENGINEER Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS appeal under Section 54 of the Land Acquisition Act is directed against the Award dated 11-11-1998 passed by the 4th A.D.J. Dewas. By the impugned Award, Court below partly enhanced the amount of compensation payable to appellant.

(2.) SHORN of unnecessary details, the controversy lies in a narrow compass and may be stated as follows.

(3.) THE matter was contested by the appellant and it was stated that the compensation claimed was highly inflated. It was submitted that the Land Acquisition Officer had rightly assessed the compensation and the award did not call for any interference. It was also claimed that the reference deserves to be dismissed with compensatory cost of Rs.2,000.00. With these pleadings, parties went to trial and contested the matter