DURGA SANKAR MAJUMDER Vs. NANI GOPAL MALLIK

JUDGEMENT

(1.) This judgment and award dated 03.10.2018 passed by the learned LA Judge, South Tripura, Belonia, in L.A. (Ref.) 40 of 2015 is under challenge before this learned court.

(2.) By a notification, the land of the appellants has been acquired. During proceeding before the LA Collector, it transpired that the name of the respondents was recorded as forceful occupier in the khatian (Record of Right). Since there was dispute between the ownership of the land in question, the LA Collector referred the matter to the court of learned LA Judge for apportionment of the award.

(3.) The learned LA Judge after hearing the parties and considering the evidences and materials on record had passed an award wherein the respondents were given the entire awarded amount vide judgment dated 03.10.2018. Being aggrieved, the original land owner has preferred the instant appeal.