GOPALRAO (DECEASED) Vs. THE GWALIOR RAYON SILK MANUFACTURING WEAVING CO. LTD., BIRLAGRAM, NAGDA AND 2 OTHERS

JUDGEMENT

(1.) This common judgment shall dispose of First Appeal No. 187 of 2000 and First Appeal No. 189 of 2000 as the controversy involved in both the appeals is identical.

(2.) The appellants have filed the present appeals under Section 96 of the Code of Civil Procedure being aggrieved by award dated 15.12.1999 passed in Case No. 10 of 1985 (New No. 1 of 1996) and Case No. 9 of 1985 passed by Additional District Judge, Khachrod, District Ujjain by which reference case has been rejected filed for enhancement of compensation.

(3.) Late Gopalrao s/o Laxmikant was owner of the land having Survey No. 401/2/3 area 4.892 hectares of Village Mehatwas, Tehsil Khachrod, District Ujjain. The said land was acquired for The Gwalior Rayon Silk Manufacturing Weaving Company Limited, Birlagram, Nagda for establishment of Caustic Soda and Chlorine project. The Land Acquisition Officer registered Case No. 20/A-82-83 and passed the award dated 29.11.1983 by which compensation of Rs. 59,262-00 was awarded in favour of the land owner.