NIVRUTTI SHAMRAO KACHIVE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Present appeal is preferred by the original claimant against the impugned judgment and award dated 19-2-1994 passed by Ilnd Jt. Civil Judge, Senior Division, Parbhani in L.A.R. No. 281/1991.

(3.) Being aggrieved by the said judgment and award passed by the Reference Court, original claimant has preferred the above mentioned first appeal claiming enhanced compensation in respect of the acquired land @ Rs. 15,000/- per Acre.