THE CHIEF ENGINEER, THEIN DAM Vs. NARAIN SINGH

JUDGEMENT

(1.) THE impugned award dated 3.5.2002 passed by the District Judge, Chamba Division, Chamba, H.P. in L.A.C. Petition No. 89 of 2000, titled as Shri Narain Singh versus The Chief Engineer, Thein Dam (Ranjit Sagar) Dam and others has been assailed by the beneficiary of the acquisition proceedings. In the impugned award the amount of compensation, on account of loss of business due to closing down of the Poultry Farm, as assessed by the Collector Land Acquisition, has been enhanced from Rs. 24,000/ - to Rs. 1,27,760/ -.

(2.) THE amount not being substantial, liberty was granted to the claimant to approach the appellant for an out of court settlement but however the issue could not be resolved amicably.

(3.) AGGRIEVED of the same the land owners and the claimants filed reference petition under Section 18 of the Act. The claim petition filed by the present respondent was decided in terms of the impugned award.