S D BHALE Vs. DHARA BAI & ORS

JUDGEMENT

(1.) Aggrieved by the judgment and decree dated 02/12/1996 passed by the District Judge, Seoni in Civil Suit No.06-A/1993, the defendants/appellants have filed these appeals separately; but as they involved the common question to be decided in these appeals and to avoid repetition, all these appeals are being dealt analogously by this common judgment.

(2.) Before the learned trial Court, the LRs. of Tulsiram filed the civil suit No.06-A/1993 seeking relief of compensation to the tune of Rs.1,10,000/- for the damages caused to the building and Rs.2,200/- p.m. as compensation for not being able to use the building from the date of dismantling and Rs.10,000/- p.m. as additional compensation from the date of incident till the payment of compensation.

(3.) It is not disputed that the part of the suit house was demolished in the drive for removing the encroachment.