GENERAL MANAGER Vs. RABARI VISABHAI MALJIBHAI AND ANR

JUDGEMENT

(1.) PRESENT appeal has been filed against the judgment and award dated 31st August 2008 passed by the Principal Senior Civil Judge, Mehsana in Land Acquisition Reference Case No. 3480 of 2003, whereby, the reference was partly allowed and the Appellant - ONGC was held liable to pay different amount of rent as indicated in the operative part of the impugned award as annual rent to the original claimants along with interest as enumerated in the award till the entire amount is realised.

(2.) THE facts in brief of the case are that the Land Acquisition Officer made a proposal for temporary acquisition of the lands belonging to the Respondents, original claimants. After following due procedure, the lands came to be acquired. Thereafter, award came to be passed by the competent authority fixing the amount of compensation.

(3.) HOWEVER , being dissatisfied with the award, the original claimants raised dispute by way of reference before the Court below. The reference Court, after appreciating the documents on record, partly allowed the same by way of the impugned award. Hence, present appeal.