SHIV RAM Vs. EXECUTIVE ENGINEER, HP PWD

JUDGEMENT

(1.) SINCE all these appeals and cross objections arise out of a common award dated 17.03.2006, passed by the learned District Judge, Bilaspur, H.P., in Land Reference Petition No. 1 of 2002, titled Smt. Premi and another Vs. The Executive Engineer, HP PWD, Division No.1, N.B.T. Bilaspur, H.P., and the connected matters, the same are being disposed of by a common judgment.

(2.) WHEREAS in RFA No 336 of 2006, titled Shiv Ram Vs. Executive Engineer, the appellant was claimant in Land Reference Petition No. 6 of 2002, RFA No. 368 of 2006, titled Executive Engineer, HP PWD Vs. Smt. Premi, RFA No. 369 of 2006, titled Executive Engineer, HP PWD Vs. Kamla and another, RFA No. 370 of 2006, titled Executive Engineer, HP PWD Vs. Paras S/o Sita Ram (deceased through his LRs) and others, RFA No. 371 of 2006, titled Executive Engineer, HP PWD Vs. Daulat Ram and others, RFA No. 372 of 2006, titled Executive Engineer, HP PWD Vs. Mahant Ram and others and RFA No. 373 of 2006, titled Executive Engineer, HP PWD Vs. Shiv Ram have been filed by the appellant -Executive Engineer, HP PWD, Division No.1, Bilaspur, H.P. Cross objections No. 168 of 2007, 292 of 2007, 124 of 2008 and 103 of 2008 have been preferred by the respondents -claimants in RFA Nos. 368 of 2006, 369 of 2006, 371 of 2006 and 372 of 2006.

(3.) BEING aggrieved, the claimants applied to the Land Acquisition Collector for making reference to the court. On consideration of the materials produced by the parties, the learned Reference Court has enhanced the amount of compensation to Rs. 11,000/ - per biswa. Additionally, other benefits and interest under the Act have also been granted in favour of the claimants.