POHU RAM Vs. LAND ACQUISITION COLLECTOR

JUDGEMENT

(1.) THIS is a Regular First Appeal and has been directed against the judgment dated 5.6.1992 passed by the Additional District Judge, Roper who awarded a sum of Rs. 7,062/- by way of compensation for the tube- well of the appellant. Not satisfied with the said judgment, the appellant has filed the present appeal.

(2.) THE brief facts of the case are that Pohu Ram appellant filed a reference under Section 18 of the Land Acquisition Act in respect of the acquisition of his tube-well and 23 trees and claimed adequate compensation. The case of the appellant before the trial Court was that his tube-well and trees were acquired for the construction of S.Y.L. Canal and supplementary award No. 202/R-SYL dated 29.9.1986 was announced by the Land Acquisition Collector. Adequate compensation was not given to him for the tube-well and the trees. According to the appellant, his tube-well was of the value of Rs. 30,000/- and his trees were of the value as given below :-

(3.) FROM the pleadings of the parties, the following issues were framed by the learned trial Court :-