UNION OF INDIA Vs. CHAJJU RAM

JUDGEMENT

(1.) THE department of telecommunication as well as Senior Superintendent, Post Offices, Patiala Division, both on behalf of Union of India have assailed the orders dated 1.9.1999 and 25.9.1999 passed by the learned Additional District and Sessions Judge, Patiala in the above three revision petitions. The learned Counsel appearing for the petitioners formulated his submissions for the consideration of the Court as follows :

(2.) IN order to repel these submissions, learned Counsel appearing for the claimants-respondents argued that the present petitions were barred by the principle of res judicata in view of the order passed by the High Court dated 28.5.1999 in Civil Revision No. 2613 of 1999. They further contended that their lands were acquired as back as on 30.9.1990 and award in their favour was passed by the learned Additional District Judge, Patiala on 6.4.1998 and the first appeal preferred by the claimants was decided by the High Court on 1.4.1999 enhancing the amount of compensation. But till today they have not been able to get even the compensation awarded to them by the learned Additional District Judge. Thus, they contended that the objections were nothing but an abuse of the process of the Court.

(3.) THE counsel for the claimants, as already noticed, have placed reliance upon the order passed by the High Court on 28.5.199 in Civil Revision No. 2613 of 1999 where a revision petition filed by the Defence Estate Officer, Chandigarh, on behalf of Union of India was dismissed with the following observations :