STATE OF H.P. Vs. DURGA NAND

JUDGEMENT

(1.) Since both the above captioned appeals as well as Cross Objections, having been filed by the respective parties, are directed against the award dated 27.06.2015 passed by learned District Judge (Forest), Shimla, the same are being taken up together for adjudication with the consent of learned counsel representing the parties.

(2.) By way of two appeals bearing RFA Nos.112 and 113 of 2016, filed under Section 54 of the Land Acquisition Act, 1894 (hereinafter referred to as the Act), as well as Cross Objections, bearing C.O.Nos.43 and 25 of 2017 respectively, under Order 41 Rule 22 of the Code of Civil Procedure (hereinafter after referred to as 'CPC'), challenge has been laid to award dated 27.06.2015 passed by learned District Judge (Forest), Shimla in various Land Reference Petitions as described in the award, including Land Reference Petition Nos.42-S/4 of 2013/12 and 3-S/4 of 2014/12, which are under challenge in these appeals.

(3.) I have heard learned counsel for the parties and gone through the record of the case.