KHUSHAL SINGH Vs. SECYOF STATE

JUDGEMENT

(1.) By this appeal Khushal Singh and others are claiming a large sum of money as compensation over and above what has been allowed to them by the learned District Judge.

(2.) It appears that an area of 7 bighas 15 biswas, which is equivalent to 484 acres of land belonging to the appellants, was acquired by the Government. Out of this area 4 bighas 13 biswas were under cultivation, being the sir land of the appellants. The remaining area of 3 bighas 2 biswas were fallow or banjar land. In this appeal we are concerned, among other matters, with the amount of compensation to be awarded for the area under cultivation. The appellants are satisfied with the amount they have got from the learned District Judge as compensation for the fallow land.

(3.) The District Judge has allowed to the appellants Rs. 600 per bigha compensation for the land under cultivation. The appellants want Rs. 1,000 a bigha.