SALAL POWER STATION Vs. KARNAIL SINGH AND ORS.

JUDGEMENT

(1.) The instant appeal is directed against judgment and order dated 23.09.2002 rendered by the learned single Judge of this Court while deciding CIA No. 58/1994, holding that the appeal filed by the appellant Salal Hydroelectric Project had abated on account of the fact that the erstwhile land owner-respondents 2 & 3 - Soba Ram & Daya Ram had expired on 25.11.1991 & 17.05.1987 respectively.

(2.) The view of the learned single Judge on this principal issue would read as under:-

(3.) It has come on record that the appeal before learned single Judge was directed against the decision of the Reference Court dated 15.07.1994 which has partially accepted the claim of the erstwhile landowners enhancing the amount of compensation to the extent of three-fold.