BHOOP SINGH AND ORS. Vs. KURIA AND ORS.

JUDGEMENT

(1.) This order will dispose of two appeals bearing RFA Nos. 2764 and 3055 of 2015, as common questions of law are involved therein. The facts are noticed from RFA No. 2764 of 2015.

(2.) This is an appeal filed against the award passed by the learned Additional District Judge, Rewari in a reference under Sec. 3H(4) of the National Highways Act, 1956 (for short "the Act"). The land of the appellants was acquired by the National Highways Authority of India vide notification dated 3.11.2009 for widening of National Highway No. 8. The Land Acquisition Collector (for short "the Collector") announced the award on 2.7.2010. As there was certain dispute regarding apportionment of compensation amongst the claimants, the matter was referred by the competent authority for decision to the District Judge, Rewari. The same having been decided vide impugned award, it has been challenged in the present appeal. The opening sheet annexed with the appeal shows that the appeal has been filed under Sec. 96 CPC.

(3.) As the issue in the present appeal is regarding its maintainability, a request was made to Mr. Chetan Mittal, Assistant Solicitor General to assist the Court.