INDIA OIL CORPORATION LIMITED (ASSAM OIL DIVISION), A DIVISION OF INDIA CORPORATION LIMITED REGISTERED UNDER COMPANIES ACT, 1956 HAVING ITS REGISTERED OFFICE AT G Vs. ALL INDIA TEA & TRADING COMPANY LTD., HAVING ITS REGISTERED OFFICE AT 22 BALLYGUNJ PARK ROAD, CALCUTTA

JUDGEMENT

(1.) Under assailment in these two appeals is the judgment dated 24.12.2001 passed by the learned District and Sessions Judge, Cachar, Silchar in Misc. LA Case No. 54 of 1993 and Misc. LA Case No. 80 of 1993 awarding compensation of Rs. 14,000.00 per bigha in respect of land measuring 240 bighas 8 kathas 9 lechas in LA Case No. 54 of 1993 and Rs. 5,000.00 per bigha in respect of the patit land in L.A. Case No. 80 of 1993.

(2.) The facts of the case are well set out in the judgment of the referral Judge and requires no further proliferation for the purpose of deciding these appeals.

(3.) In Misc. LA Case No. 54/1993 which arises out of LA No. 6/88-89 lands were acquired in terms of notices u/s 4 and Sec. 6 of the L.A. Act on 1.6.89 and possession of the land was taken over on 28.8.1989. In Misc. LA Case No. 80/1993 that arises out of LA Case No. 7/1988-89 land was acquired on 06.06.1989. Both the plot of lands are adjacent to each other and were acquired for the purpose of construction of a bottling plant of the appellant Indian Oil Corporation.