LAWS(HPH)-2014-11-142

GENERAL MANAGER Vs. GIAN CHAND

Decided On November 25, 2014
GENERAL MANAGER Appellant
V/S
GIAN CHAND Respondents

JUDGEMENT

(1.) SINCE common questions of law and facts are involved in these RFAs, these are taken up together for being disposed of by a common judgment.

(2.) THESE regular first appeals are directed against the common award dated 29.9.2007, whereby the learned Addl. District Judge, Una, H.P., has enhanced the compensation.

(3.) ACCORDING to the appellants, the land acquired was situated far away from the Una town as well as from Una Dhamandari road. The issues were framed by the learned Addl. District Judge, Una on 14.2.2006. The learned Addl. District Judge, Una, partly allowed the land references and claimants were held entitled to enhanced market value at the uniform rate of Rs. 25,000/ - per kanal for all categories of the acquired land as per their respective shares recorded in the statement recorded under Section 19 of the Act alongwith the statutory benefits. Hence, these regular first appeals.