STATE OF HIMACHAL PRADESH Vs. DHURU RAM

JUDGEMENT

(1.) The facts in all these regular first appeals are practically the same. To appreciate the points in controversy, we are giving briefly the facts of R.F.A. No. (544 of 1978 for the purposes of this reference only.

(2.) On an application of Dhuru Ram respondent, a reference was made under Section 18 of the Land Acquisition Act by the Land Acquisition Officer to the District Judge, Kangra at Dharamsala. This refer-ance was decided by the Additional District Judge, Kangra at Dharamsala, on 25th June, 1977, and the award was announced in favour of Dhuru Ram claimant-respondent.

(3.) The State of Himachal Fradesh feeling aggrieved from the decision of the Additional District Judge, by which the amount of compensation had been enhanced, fiied this appeal, being R. F. A. No. 644 of 1978. when the notice of appeal was sent to the respondent, a report was received to the effect that the respondent shown in the cause title of the appeal had died.