ACC LIMITED Vs. RAM SARAN

JUDGEMENT

(1.) SINCE common questions of law and facts are involved in all these appeals and cross -objections, the same were taken up together for hearing and are being disposed of by a common judgment.

(2.) THESE appeals and cross -objections are directed against the award dated 29.9.2007 made by the District Judge, Bilaspur.

(3.) MR . K.D. Sood, learned Senior Advocate has vehemently argued that learned District Judge, Bilaspur has not taken into consideration the principles laid down for acquiring the land. According to him, District Judge has wrongly relied upon Ex. PA award made in Land Reference Petition No. 40/1997 rendered by District Judge on 27.6.2002. He has also contended that the assessment made by the P.W.D. authorities should have been accepted instead of increasing the rate by 10% on the amount for the acquisition of the houses. He has also contended that the deposit of lime stone was not ground for determining the price of the land. According to him, sale deeds have not been duly proved. He has further contended that these were not bona fide. He has lastly contended that statements of PW -1 and PW -2 could not be relied upon for raising 10% of the amount.