MARKANDLAL Vs. STATE

JUDGEMENT

(1.) THIS is an application for leave to appeal to the Supreme Court against the decision of this Court in a land acquisition case. It is admitted by both sides that the amount in dispute both in the Court below and on appeal to the Supreme Court is above the mark. The only question is whether the decision of the High Court can be treated as one of affirmance involving a substantial question of law. It is admitted that there is no substantial question of law as such, because the appeal involving only the valuation of the property and no substantial point of law was either mooted or decided. The learned counsel for the applicants, however, contends that the judgment cannot be treated as one of affirmance, because it varied the decree of the Court below. The variation, however, was in favour of the applicants.