MATA RAM Vs. INDER SINGH

JUDGEMENT

(1.) This appeal is directed against an appellate order of the learned District Judge, Sirmur, whereby, an appeal, against the order of the learned Compensation Officer Sirmur, was dismissed.

(2.) Chuhra, the father of the appellants, had made an application, under Section 11 of the Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, (hereinafter referred to as the Abolition Act), for the acquisition of proprietary rights, in the land, owned by the respondent, on the allegation, that he was a tenant of the land.

(3.) The application was contested by the respondent on various grounds. The only ground, which is relevant, for the decision of this appeal, was that trees, belonging to the respondent, were standing on the land, and he was entitled to get compensation for those, in addition to the compensation, payable, for the land.