CENTRAL COALFIELDS LTD. Vs. AJMERI KHATOON

JUDGEMENT

(1.) Heard learned Counsel for the appellant.

(2.) The opposite party No. 2 appellant has filed these appeals being aggrieved by the common judgment and award dated 16.6.2007 passed by the Subordinate Judge-II-cum Special Judge, Land Acquisition, Hazaribagh, by which the learned Court below enhanced the rate of compensation to a flat rate of Rs. 2,520.00 per decimal.

(3.) First Appeal No. 108 of 2007 has been filed on connection with land Reference Case No. 697 of 1991 corresponding to Award No. 2, First Appeal No. 109 of 2007 has been filed in connection with land Reference Case No. 570 of 1992 corresponding to Award No. 3, First Appeal No. 11 of 2007 has been filed on connection with Land Reference Case No. 574 of 1992 corresponding to Award No. 7 and first Appeal No. 112 of 2007 has been filed in connection with land Reference Case No. 696 of 1991 corresponding to Award No. 1.