KULDIP SINGH Vs. PUNJAB STATE

JUDGEMENT

(1.) Feeling dis-satisfied with only partial acceptance of Regular First Appeal Nos. 54 of 1984 and 853 of 1983 filed by them for enhancement of compensation, the appellants have filed these appeals under Clause X of the Letters Patent for further enhancement of the compensation.

(2.) For the purpose of construction of Mukerian Hydel Channel, the State Government issued notification under Section 4 of the Land Acquisition Act, 1894 (published on 24th October, 1980) (hereinafter referred to as 'the Act') for acquisition of land out of the revenue estate of villages Nikuchak, Jugial etc. Vide award dated 11th September, 1981, the Land Acquisition Collector awarded compensation at the following rates:

(3.) On the reference sought by the land owners, the learned Additional District Judge, Hoshiarpur enhanced compensation payable to the claimants at the rate of Rs. 15,000/- per ghumaon. He also declared that they are entitled to 15% solatium on the amount of compensation alongwith interest at the rate of 6% per annum from the date of delivery of possession upto the date of realisation.