(1.) THE original claimant has filed this first appeal against the judgment and decree dated 19.2.1982 passed by the learned Land Acquisition Judge, Bhagalpur in L.A. Case No. 2 of 1977. It appears that 5.80 acres of Bhith land of the appellant was acquired for Bikramshila Excavation in Land Acquisition Case No. 5 of 1973 74. The notification was issued in the year 1974. The appellants were paid Rs.62,926.24 paise as compensation for the said acquired land. The appellant received the same on protest and filed application claiming enhanced compensation under Section 18 of the Land Acquisition Act.
(2.) ACCORDING to the appellant the lands acquired were fertile land and wheat, gram, barly and maize crops were grown. The yearly income of the appellant was Rs. 5000.00 per bigha and, therefore, the appellant claimed compensation @ Rs.15,000.00 per bigha. He also claimed Rs.6000.00 for Mango trees.
(3.) AFTER considering the oral as well as documentary evidences the trial court dismissed the same recording finding that the award given by the Collector is quite proper and justified.