UNION OF INDIA Vs. ABDUL RASHID

JUDGEMENT

(1.) THE instant Letters Patent Appeal has been preferred by the Union of India (appellant in CIMA No. 32/97) for setting aside the judgment dated 26-9-2005 passed by the learned single judge vide which the award dated 30-5-1995 of learned District Judge, Jammu (Arbitrator) allowing the compensation on the basis of two different classes of land and also the interest @ 12% P. A. from the date of passing of the award has been confirmed.

(2.) PURSUANT to notice all the respondents have put in their appearance.

(3.) WE have heard learned counsel for the parties and also perused the impugned judgment of the learned single Judge and award.