RAM KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) NOTICE . Learned counsel appearing for the State accepts notice and submits that he has no objection, if the application is allowed.

(2.) CONSEQUENTLY , application is allowed, the appeal is taken for hearing. RFA No. 2506 of 1998

(3.) WHATEVER may be the controversy involved in the proceedings, but the Court of competent jurisdiction is under obligation to answer the question and grant the relief to the applicant/petitioner as he may be entitled to in law. May be grant of enhanced compensation or dismissal of the reference. Neither of these concepts have been followed by the learned Additional District Judge. He should have awarded the compensation what he felt appropriate in the facts and circumstances of the case.