STATE OF GUJARAT Vs. MERUBHA PRABHATSANG

JUDGEMENT

(1.) BY way of these appeals, the appellants-State of Gujarat, original opponents have challenged the common judgment and order dated 30/9/1982 passed by the Assistant Judge, Jamnagar in Land Reference Case Nos. 24 to 26 of 1981 whereby the learned Judge has awarded an additional amount of compensation of Rs. 54,708. 62 in the Land Reference Case No. 24 of 1981 and Rs. 4,600/-, in both with 15% solatium thereon. Applicants of Land Reference Case No. 24 of 1981 and Land Reference Case No. 25 of 1981 are respondents in these appeals.

(2.) THE facts in brief leading rise to filing of these appeals are as under:

(3.) HEARD the learned counsel for the respective parties and perused the documents on record. The trial Court has passed the impugned award on the basis of the evidence on record more particularly the Evaluation Report. In para-12 and para-13 of the judgment, the trial Court has discussed other aspects of the matter in detail on the basis of the evidence on record. Para-12 and para-13 of the impugned judgment reads as under: