RANJIT KR PAUL Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 18.6.1987 of the Land Acquisition Judge, West Tripura, Agartala in Misc. L.A. Case No. 62 of 1984 by which the learned Land Acquisition Judge granted the application u/s. 18 of the Land Acquisition Act (here-in after referred to as the Act) filed by the appellant and allowed him to get a further sum of Rs. 70,660.45 paise with interest at the rate of Rs. 9% per annum with effect from 30.3.81 till realisation of the amount.

(2.) I have heard Mr.S. Deb, the learned senior counsel appearing on behalf of the appellant and Mr. U.B. Saha, learned Government Advocate appearing on behalf of the respondents.

(3.) A detailed narration of the facts in this case is not necessary as the only question which is involved in this appeal is whether the appellant is entitled to get compensation at the rate of Rs. 15% per annum for the period intervening between expiry of one year from the date of taking over possession and till the payment of compensation.