MAHAMED ISAK Vs. LAND ACQUISITION COLLECTOR

JUDGEMENT

(1.) THESE two civil revisions arise out or the orders refusing to exercise power Under Section 152, Code of Civil Procedure, for correction of the land acquisition award.

(2.) AS the question involved in both the petitions is the same, they are heard together and are disposed of by this common judgment. Lands belonging to both the petitioners were acquired Petitioners not being satisfied with the compensation awarded by the Collector objected to the same and the matter was referred to the Court for decision. While the Court enhanced the compensation it did not take into consideration the question of payment of interest as is provided Under Section 28 of the Land Acquisition Act. Having noticed that interest has not been awarded, petitioners filed applications Under Section 152, CPC, for correction of the award being of the view that omission to award statutory interest. is not an accidental slip. The applications having been rejected, the present civil revisions have been filed.

(3.) IN conclusion, the lower Court had jurisdiction to exercise power Under Section 152, CPC, to correct the award to grant interest under, Section 28 of the Act.