SECRETARY OF STATE Vs. RAWAT MULL NOPANY

JUDGEMENT

(1.) These four appeals by the Secretary of State for India in Council against the same respondent are from four decrees of the District Judge of Muzaffarpur and arise out of four land acquisition references by the Collector of Champaran.

(2.) The lands involved in these cases are in villages Bariarpur, Lauthaha and Begumpur in the vicinity of the town of Motihari and were acquired by Government for the construction of Courts and other Government buildings. The learned District Judge has attached a very useful schedule to his judgment giving complete information in respect of every one of these four cases. Case No. 30 of 1935 of his Court corresponds to F.A. No. 146 of 1936; Case No. 31 of 1935 corresponds to F.A. No. 145 of 1936; and Cases Nos. 9 and 10 of 1936 correspond to F.A. No. 144 and F.A. No. 143 of 1936. It is not necessary to give in this judgment the details for which the schedule of the judgment of the learned District Judge may be referred to.

(3.) The claim of the respondent for compensation was mainly under the following heads; (1) Value of land; (2) loss of earnings; (3) price of standing ratoon crop on the date on which the Collector took possession of it; (4) damage for loss on account of field having already been prepared for sugarcane cultivation when possession was taken; and (5) trees and fruits standing on the land.