MOSSTT.HIRA DEVI Vs. RAM KUMAR THAKUR

JUDGEMENT

(1.) 74 decimals land, out of total 22.18 acres of Khata No. 55 situated in village Pokhrahakalan, district Palamu, was acquired by the State Government for the purpose of Canal. Award No.8 was prepared in the name of Ganga Ram and others for payment of compensation amount of Rs. 30,932.92 paise for acquisition of the said land.

(2.) Ram Kumar Thakur and Krishna Kumar Thakur, both sons of Mahavir Thakur filed objection to the said Award and claimed 11/25th share therein on the basis of purchase by their deceased mother. As such they claimed Rs. 14924.82 paise out of the aforesaid Rs. 30,932.92 paise to be paid to them. Their claim of apportionment of the said Award was referred to the Land Acquisition Judge, under Section 30 of the Land Acquisition Act, which was registered as L.A. Case No. 11 of 1986.

(3.) Admittedly, the land in question belonged to Amrit Ram, who left behind five sons, namely, Nathuni Ram, Supan Ram, Siraj Ram, Bahadur Ram and Kauleshwar Ram. Supan Ram left behind four sons, namely, Sardar Ram, Lakhan Ram, Kesho Ram and Gannu Ram. Bahadur Ram also left behind four sons, Ganesh Ram, Dinesh alias, Sitaram Ram, Sugriv Ram and Ganga Ram.