RAMCHAND Vs. HUKUMCHAND

JUDGEMENT

(1.) LAND acquisition officer had referred this case under section 30 of the Land Acquisition Act, 1894 ('Act' for short) to Court to resolve a dispute as to the title to get amount of compensation in respect of khasra No. 838 area 0.190 hectare land acquired for scheme No. 94, Ring Road, Village- Khajarana, Indore.

(2.) RAMCHAND the appellant claimed himself to be bhumiswami of the land. According to him such land was his ancestral property. On 23.4.1974 an agreement of sale of the land was executed in favour of respondents No. 1 to 4. The disputed land was mutated in the name of the appellant in place of Ramgopal S/o Fakirchand. In execution case No. 3/78 (Shankarlal v. Ramchand) the Court had ordered attachment of the compensation but such order could not be complied with due to objection received by the respondents.

(3.) THE learned trial Court after recorded of evidence of both the parties came to the conclusion that the respondents No. 1 to 4 are entitled to get the compensation amount and thus their claim was allowed.