SHANTI DEVI Vs. COLLECTOR LAND ACQUISITION

JUDGEMENT

(1.) THIS civil first appeal is directed against the award/judgment dated 24th of August, 2000 passed in file No. 10 LAA, date of Institution 8th of March, 1995, titled as Shanti Devi vs. Collector whereby and where under compensation was enhanced from Rs. 10,000/ - to Rs. 40,000/ - per Kanal, for short "impugned award".

(2.) BRIEF facts of the case are as under: - Land of appellant came to be acquired in terms of the provisions of Land Acquisition Act and an award came to be passed. The appellant disputed the adequacy of compensation and made an application before the Collector (Assistant Commissioner (R) Land Acquisition, Udhampur for making reference to the District Court in terms of Section 18 of the Land Acquisition Act for enhancement of the compensation for land measuring 6 kanals falling in Khasra No. 276 and 277 situated at village Roun Tehsil Udhampur. Accordingly, reference came to be made. Respondents filed objections and following issues came to be framed on Ist of February, 1996: -

(3.) PARTIES were directed to lead evidence. Appellant -claimant examined witnesses but the respondents have failed to lead any evidence in rebuttal. This is how the evidence of the appellant has remained un -rebutted.