COLLECTOR Vs. FRENA BOGA

JUDGEMENT

(1.) THIS appeal is directed against the judgment and decree (Award) dated 29th June, 2000 passed by Principal District Judge, Srinagar, in case titled Mrs. Frena Boga vs. General Manager Industries Centre, Srinagar, hereinafter referred to as impugned award, whereby and whereunder the compensation awarded at Rs.6500/per kanal came to be enhanced to Rs.15000/ - per kanal.

(2.) IT is necessary to give a flask back of the case, the womb of which has given birth to the present appeal.

(3.) THE trial court held that claimant made the application for enhancing the compensation within the stipulated period, thus it shall be deemed that the claimants had received the compensation under protest and accordingly decided issue No.3 in favour of the claimants/respondents herein and against the Collector/appellant herein.