BALDEV SINGH Vs. LAKHWINDER SINGH

JUDGEMENT

(1.) The only challenge made in the instant appeal is to the quantum of compensation which has been assessed. It has been contended by the learned counsel for the appellants that the deceased was said to be a retired policeman and was receiving Rs.4,200/- as pension and there was no material to show that he was possessing agricultural land. But in the observations of the first Appellate Court it has been mentioned that appellant Baldev Singh himself while appearing as his own witness in the proceedings had admitted that the deceased was having some agricultural land and the plaintiffs' witness had also supported the case that he was having 5/6 acres agricultural land.

(2.) In this view of the matter, when the first Appellate Court assessed the compensation at 3.5 lakhs by modifying the compensation assessed by the learned trial court at Rs.7 lakhs, I am of the opinion that the criteria resorted to by the courts below cannot be faulted with. Accordingly, the appeal is totally without any merit and it also does not disclose any substantial question of law.

(3.) Dismissed.