KARTAR SINGH Vs. PUNJAB STATE

JUDGEMENT

(1.) ALL these three appeals arise from the award of the learned Additional District Judge, Faridkot by which he has decided the cases of the appellants in RFA 863 of 1981 (separate judgment) and the cases of the appellants in RFAs No. 861 and 862 of 1981 by common judgment. The areas of the lands for which the compensation is claimed are as under :-

(2.) THE sale instances for consideration are as under :-

(3.) I have heard learned counsel for the parties.