ZONE OFICER Vs. SATYABATI ROUT AND ANR.

JUDGEMENT

(1.) These two First Appeals have been filed by the Zone Officer, Brajarajnagar and Chief General Manager, Mahanadi Coal Fields Limited under Sec. 54 of the Land Acquisition Act challenging the award dated 10.5.1994 passed by the learned Civil Judge (Senior Division), Sambalpur in Land Acquisition Misc. Case No. 70 of 1989 in a reference under Sec. 18 of the Land Acquisition Act (hereinafter referred to as "the Act").

(2.) The claimant -Respondent No. 1 has filed a cross -appeal in FAO No. 410 of 1994 claiming higher compensation.

(3.) Since the cause of action arises from the impugned Judgment, the brief facts from First Appeal No. 410 of 1994 are noted below: