L.A.C. Vs. RATTI RAM, PARAS RAM

JUDGEMENT

(1.) THESE appeals have been preferred by the State against the award passed by the learned Additional District Judge (hereafter refer to as the Reference Court). All the three appeals are being disposed of by a common judgment as they were consolidated and tried together by the learned Reference Court.

(2.) THE basic grievance of the State is that the award includes within its ambit interest awarded to the claimants from the date of possession and not from the date of notification under Section 4 of the Land Acquisition Act, 1894 (hereafter referred to as the Act).

(3.) THE proposition of law as laid down in these three judgments cannot be disputed.