UNION OF INDIA Vs. SMT. PIA MAJUMDAR

JUDGEMENT

(1.) HEARD the learned counsel for the appellant as well as the learned counsel for the sole Respondent. Perused the papers.

(2.) THE present first appeal is preferred against the Award published on 30th April, 2009 in Arbitration Case No. 2 of 2008 by the sole Arbitrator under Section 8(1)(B) of The Requisition & Acquisition of Immovable Property Act, 1952, whereby the learned Arbitrator has awarded a sum of Rs. 65,98,971/ - in favour of the claimant.

(3.) THE learned counsel for the parties have jointly requested that this first appeal be heard expeditiously as the point/issue involved in the matter is clearly covered by the judgment of the Hon'ble Apex Court.