JANGIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) I have heard learned counsel for the parties at some length.

(2.) THE claimants, who were dissatisfied with the judgment and award passed by the learned District Judge, Patiala, dated 2.1.1989 enhancing the compensation payable to the appellants at the (rate) of Rs. 77,772.80 for Chahi land, Rs. 62,720/- for Rausli/Dakar land and Rs. 43,904/- for gair mumkin have preferred the present Regular First Appeal before this Court.

(3.) THE claimants preferred reference under section 18 of the Act. After providing opportunity to the parties to lead evidence, learned District Court enhanced the compensation in the manner afore-quoted. The evidence exhibit R.1 to R.3 produced by the respondent was rejected on the ground that they determine the market value at a price which was lesser than what was granted by the Collector. Keeping in view the evidence on record, the learned reference court placed reliance on exhibit P.9, judgment pronounced by the District Judge, Patiala, in relation to the land acquired vide notification dated 13/14.12.1982, for the same purpose and same village. Finding the same instance comparable and relevant piece of evidence, learned reference court granted compensation, which was adopted by the learned reference court.