RAMA NAND Vs. STATE OF H. P.

JUDGEMENT

(1.) The above titled appeals are being disposed of by a common judgment, as all the appeals have been preferred, against the award, dtd. 28/6/2008, passed by the learned District Judge, Shimla, (hereafter referred to as 'the learned Reference Court').

(2.) Vide award dtd. 28/6/2008, the learned Reference Court has decided five reference petitions, lead where of, is Land Reference Petition No. 14-S/4 of 2006, titled as, 'Rama Nand and others versus State of H.P. and others'.

(3.) The parties to the present lis are referred to, in the same manner, in which, they were referred to, by the learned Reference Court.