RAMESH KUMAR Vs. KRISHANA WANTI AND OTHERS

JUDGEMENT

(1.) This appeal has been filed by the appellant against the award of the learned Court below, whereby his claim regarding apportionment of compensation was dismissed.

(2.) Briefly, the facts are that vide notifications dated 4.3.1983 and 27.2.1986, issued under Sections 4 and 6 of the Land Acquisition Act, 1894, the State of Haryana acquired land measuring 130.51 and 4.56 acres in village Patti Mehar, Hadbast number 58 Tehsil and District Ambala for development and utilisation of land for residential and commercial area in Sector 8 Ambala. The Land Acquisition Collector vide his award dated 23.2.1988 assessed the compensation for the acquired land. Aggrieved against the same, the landowners filed objections which were referred to the learned Additional District Judge, Ambala who keeping in view the material placed on record by the parties, dismissed the claim of the appellant.

(3.) It is not in dispute that in other civil litigation between the parties, the matter in dispute was settled in terms of compromise entered into between the parties on 11.12.1995, on the basis of which a decree was passed on 11.12.1995.