NORTHERN RAILWAYS Vs. RAM KISHAN PABLA & OTHERS

JUDGEMENT

(1.) Cmp No.1 of 2012 in RFA No.155 of 2011

(2.) In terms of the impugned award, the Reference Court by enhancing the amount of compensation has uniformly awarded Rs.1, 00, 000/- per kanal regardless of classification and category of the land to all the claimants.

(3.) The basis for enhancement is copy of the Award dated 01.12.1998 (Ex.P-1) , passed by District Judge, Una, in Land Reference Case No.3/1991, titled as Siri Ram etc. vs. L.A.C. (Railway) and others, alongwith other reference cases, wherein amount stands awarded @ Rs.1, 44, 000/- per kanal.