JUTHIKA DEBBARMA Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) As both the appeals have arisen against the same judgment and award dated 23.2.2010 passed by the learned Land Acquisition Judge, West Tripura, Agartala, Court No.3 in Misc. (L.A) No. 41 of 2006, these two appeals are disposed of by this common judgment.

(2.) Heard the learned counsel for the parties.

(3.) The facts in both the appeals are: