UNION OF INDIA Vs. RATTAN CHAND

JUDGEMENT

(1.) The Union of India has filed the instant appeal challenging the impugned award dated 8.9.2010 of the Reference Court whereby compensation with regard to super structure of the respondent-claimant has been assessed at Rs. 90,000/-.

(2.) Vide award dated 15.3.1993 by the Special Land Acquisition Collector, Pathankot, super structure of the claimant-respondent was assessed at Rs. 47416.60 P.

(3.) Feeling aggrieved from the aforesaid compensation for their super structure, the claimant filed application for making the reference to the Competent Court and the same was forwarded to the Additional District Judge, Pathankot (exercising the powers of Reference Court) for adjudication.