SHANKAR KARMALI Vs. DEPUTY COMMISSIONER, HAZARIBAGH NOW RAMGARH

JUDGEMENT

(1.) Learned counsel for the parties are present.

(2.) This appeal has been filed against the judgment and Award dtd. 12/12/2017 (Award sealed and signed on 22/12/2017) passed by Sr. Civil Judge-II-cum- Special Judge, L.R. Cases, Ramgarh in L.R. Case No. 83/12 heard and decided analogous with L.R. Case No. 72 to 100/12, 240/12 and 241/12 arising out of L.A. Case No. 20/2004-05 by which the learned Special L.A. Judge has awarded less compensation , that is , @ Rs.3,000.00 per decimal for all classes of land to the appellants. The appellants/awardees have preferred this appeal for enhancement of compensation, that is, @ Rs.8,000.00 per decimal for all classes of land with respect to their acquired land.

(3.) The learned counsel for the appellants has submitted that the present case is covered by the judgment passed by this court in F.A. No. 176 of 2018 and thereafter same judgment has also been followed in F.A. No. 164 of 2018. He submits that the impugned judgment in the cases is the same, which is a common judgment.