BABA DAYA RAM TRUST SOCIETY Vs. JAI CHAND

JUDGEMENT

(1.) This order shall dispose of the Regular First Appeal Nos. 1653, 3008, 3022 to 3034, 3067, 3068, 3302, 3303 and 3385 of 1999 and cross- objections therein, as common question of law and facts are involved.

(2.) RFA No. 1653 of 1999 and cross-objections in RFA Nos. 3023, 3026, 3027, 3028, 3029, 3030, 3031, 3032, 3033, 3034 and 3302 of 1999 have been filed by the landlord Baba Dayal Ram Trust Society challenging the apportionment made by the learned Reference Court in favour of the tenants in the ratio of 60% 40%.

(3.) RFA Nos. 3008, 3022 to 3034, 3067, 3068, 3302, 3303 and 3385 of 1999 have been filed by the appellants for enhancement of compensation of their acquired land on the ground that the Reference Court has not awarded the appropriate compensation.