UNION OF INDIA Vs. MANGA SINGH AND OTHERS

JUDGEMENT

(1.) THIS judgment will dispose of F.A.O. Nos. 577 and 578 of 1983 and the corresponding Cross Objections Nos. 6 -C.II and 7 -C.II of 1984. The undisputed facts giving rise to these matters are these.

(2.) THE Union of India years ago had requisitioned some land of the claimant -Respondents and having assumed possession thereon had established a Cantonment. It was thus in the use of the Union of India when, vide notification dated 28th March, 1970, the said requisitioned land was acquired under Section 7 of the Requisitioning and Acquisition of Immovable Property Act, 1952. The avowed object of acquisition was for defence purposes The land was situated in villages Gura and Sadhori. The compensation offered by the Special Land Acquisition Collector was not acceptable to the claimant -Respondents and they took the matter to arbitration before Shri D. S, Dhaliwal, Additional District Judge, Gurdaspur. He, vide award dated 18th March, 1983, awarded Rs. 140/ - per marla (Rs. 2800/ - per kanal) for the land acquired Additionally, he awarded solatium at the rate of 15 per cent and interest at the rate of 6 per cent per annum on the enhanced amount of compensation from the date of the acquisition till payment. The Respondents want further enhancement and ancillary reliefs, but the Appellant reduction.

(3.) THOSE appeals and Cross -Objections were thus decided on the terms afore -extracted.