ARDESHIR MANCHERJI KHARADI Vs. ASSISTANT COLLECTOR

JUDGEMENT

(1.) WE think we must allow the preliminary objection raised for respondent No. 1 that no appeal lies. Several issues were raised before the District Judge but he has disposed of only three of them which deal with the question of the gross sum payable as compensation. But the question has yet to be determined to whom the amount so determined must be paid, and until that is determined, it cannot be said that there is a final award as contemplated by the Act, against which alone an appeal can be preferred. On these grounds we dismiss the appeal with separate sets of costs.