STATE OF ORISSA & OTHERS Vs. KASHI DAS

JUDGEMENT

(1.) This appeal has been filed questioning the judgment and decree passed by the learned Ad hoc Additional District Judge (Fast Track Court), Jharsuguda in C.S. No. 22 /56 of 2005/2007.

(2.) By the said judgment, the court below has decreed the suit by awarding compensation of Rs. 5,12,000/- to be paid to the respondent (plaintiff) by the appellants (defendants) subjecting the same to a reduction by a sum of Rs. 1,00,000/- as has already been awarded by this Court in W.P.(C) No. 2212 of 2004 by order dated 24.02.2005.

(3.) The facts necessary for the purpose of this appeal is stated hereunder:-