KARTAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) NOTICE . Learned counsel for the State accepts notice and submits that he has no objection, if the application is allowed. Consequently, application is allowed, the appeal is taken for hearing. RFA No. 2505 of 1998.

(2.) THE short contention raised on behalf of the appellants is that vide the impugned judgment, the reference Court has disposed of the reference without answering the controversy in issue. The bare reading of the judgment and more particularly, the last paragraph of the relief clause supports the contention of the appellant. Last para of impugned judgment reads as under :-

(3.) LEARNED counsel for the appellants contends that the subject matter of the present appeal is squarely covered on facts and law by the judgment of this Court in the case of Shanti Devi etc. v. State of Haryana and others, 1992(2) P.L.R. 640, where the appeals of the claimants were dismissed and those of the State were partially accepted and the claimants were granted compensation at the rate of Rs. 79.98 per square yard.