PUNJAB STATE Vs. PARAMJIT SINGH

JUDGEMENT

(1.) H.S. Brar, J.-This is an application under Section 151/152 C.P.C. read with High Court Rules and Order on behalf of the applicants/objectors. (Hereinafter to be referred as applicants).

(2.) It has been stated in the application that the applicants had filed cross-objection in the Regular First Appeal under Order 41, Rule 27 C.P.C. claiming enhanced compensation for the land of the applicants rendered 'Barani' due to severance and construction of the drain.

(3.) It is further stated in the application that the said Cross-objections were allowed vide judgment of this Court dated 19.12.95 and the rate of compensation awarded has been enhanced from Rs. 1,000/- per acre to Rs. 4,000/- per acre for the Nehri area rendered 'Barani'.