OIL INDIA LIMITED Vs. SMTI UMA DEVI

JUDGEMENT

(1.) These four appeals are directed against the judgment and order dated 19.02.2010 passed by the learned Addl. District Judge, Kamrup, Guwahati arising out of Reference Applications filed by the claimants/respondents u/s 18 of the Land Acquisition Act, 1984(hereinafter called "the Act"). By the impugned judgment the Referral Judge enhanced the amount of compensation from Rs. 50,000/- per katha to Rs. 1,20,000/- with all consequential benefits.

(2.) Being aggrieved by the judgment, M/S Oil India Limited, beneficiary of the acquired land has filed the Appeals u/s 54 of the Act and since common questions of law and fact are involved, all the appeals are taken up together for analogous disposal.

(3.) Heard Ms. M. Barman and Mrs. D. Ghosh, learned counsels for the appellants and Mr. G.C. Phukan and Mr. S.K. Singha, learned counsels for the respondent No. 1. I have perused the impugned judgment as well as the evidence on record both oral and documentary, led by the parties in the Reference Court.