STATE OF PUNJAB AND ANOTHER Vs. SOHAN QUADRI

JUDGEMENT

(1.) State of Punjab and Land Acquisition Collector have filed this revision petition under Section 115 of the Code of Civil Procedure (in short-CPC) assailing order dated 18.04.1990 passed by learned Additional District Judge, Kapurthala as Reference Court. Respondent Sohan Quadri-land owner filed reference under Section 18 of the Land Acquisition Act, 1894 (in short-the Act) claiming enhanced compensation for his acquired land. The Reference Court, vide Award dated 28.07.1984, decided the said reference and awarded compensation for the acquired land along with solatium @ 15% and interest @ 6% per annum.

(2.) Respondent filed application under Sections 151 and 152 of the Code of Civil Procedure (in short-CPC) claiming enhanced solatium @ 30% and enhanced interest @ 9% per annum for one year and 15% per annum for the subsequent period, in view of Amendment Act No. 68 of 1984. Learned Reference Court, vide impugned order dated 18.04.1990, has allowed the said application of respondent-land owner and has granted solatium and interest at enhanced rates, as claimed by the land owner. Feeling aggrieved, State of Punjab and Land Acquisition Collector have filed this revision petition to challenge the said order.

(3.) I have heard counsel for the petitioners and perused the case file, whereas none has appeared for the respondent in spite of service and many adjournments.