LAND ACQUISITION COLLECTOR Vs. PARVATI DEVI

JUDGEMENT

(1.) This appeal, by the Collector, Land Acquisition, Mahasu, is directed against an order of the District Judge, Mahasu, whereby, on a reference under Section 18 of the Land Acquisition Act, (hereinafter referred to as the Act), compensation payable to the respondent was enhanced by a sum of Rs. 2,385.95 nP.

(2.) Land, measuring one bigha and one biswa, comprised in Khasra No. 224/1, situated in Masho-bra, Tehsil Kasumpti, District Mahasu, was acquired in connection with the construction of Dhali-Mashobra-Tatapani-Road. The land was owned by Shri Bihari Lal and was under the tenansy of Smt. Gulab Dassi, the mother of the respondent. The Collector, by his award, dated 3-9-59, awarded and apportioned, compensation, with respect to the acquisition of the land. Both Shri Bihari Lal and Smt. Gulab Dassi, felt dissatisfied with the award and filed objections against it. Their objections were referred to the learned District Judge, Mahasu, for determination.

(3.) In the present appeal, we are concerned with the objections, filed by Smt. Gulab Dassi only. She had died during the pendency of the reference in the Court of the District Judge. The respondent, her daughter, was brought on record, as her legal representative.