UNION OF INDIA Vs. DHANNU RAM

JUDGEMENT

(1.) THIS judgment shall dispose of RFA Nos. 15, 16, 17, 18, 19, 20 and 21 of 1990 as common questions of law and facts are involved in these cases.

(2.) THESE appeals have been filed against the judgment of Additional District Judge, Gurdaspur, dated 2.9.1989, whereby compensation for the trees standing on the land acquired was enhanced by 133% of the market value of the trees as awarded by the Special Land Acquisition Collector.

(3.) DISSATISFIED with the award of the Land Acquisition Collector, claimants filed applications under Section 18 of the Act for referring the matter to the Additional District Judge, Gurdaspur. On reference, the Additional District Judge, Gurdaspur, increased the market value of the acquired trees to the tune of 133% over and above what was the award by the Special Land Acquisition Collector. It is against this judgment that the Union of India has filed the present appeals.