UNION OF INDIA Vs. RAM PERSHAD

JUDGEMENT

(1.) This is an appeal against the award of the Arbitrator in a proceeding in connection with the assessment of compensation for Bungalow No. 4, Albuquerque Road, New Delhi, hereinafter referred to as the premises, requisitioned under Section 19 of the Defence of India Act, 1939, read with Rule 75-A of the Defence of India Rules.

(2.) Briefly summarised the material facts giving rise to these proceedings are these. In exercise of the powers conferred by Sub-rule (1)' of the Rule 75-A the Central Government by order No. Dy-2564/Camp (B), dated the 23rd of October, 1950 (1942?) requisitioned the premises for a period of one year from the 1st of October, 1942.

(3.) By order No. Dy. 4806-Camp (B) dated the 4th of October, 1943, the premises were requisitioned for a period of one year from the 1st of October, 1943, to the 30th of September, 1944.