KRISHAN LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS judgment shall dispose of R.F.A. Nos. 2723 and 2724 of 1986 as common question of law and facts arises in both the cases.

(2.) THE claimants have preferred the present appeal against the judgment of the Additional District Judge, Karnal, dated 12.8.1986 whereby compensation at the rate of Rs. 33/- per sq. yard for the acquired land was awarded. The appellants have claimed that they are entitled to compensation at the rate of Rs. 40/- per sq. yard.

(3.) DISSATISFIED with the award of the Land Acquisition Collector the claimants file separate reference petitions under Section 18 of the Act claiming the market value of their acquired land at the rate of Rs. 200/- per square yard. The learned Additional District Judge after taking into consideration all the relevant evidence produced by both the sides awarded compensation at the rate of Rs. 33/- per square yard.