TARLOK CHAND Vs. HARYANA STATE

JUDGEMENT

(1.) By this judgment I dispose of two R.F.As. No. 12 of 1985 (Tarlok Chand v. Haryana State) and 13 of 1985 (Suresh Kumar v. Haryana State), as in the opinion of this Court both the appeals can be disposed of by one judgment because common question of law and fact arises in these cases.

(2.) These appeals have been directed against the award dated 23.8.1984 passed by the Court of Additional District Judge, Karnal, who awarded compensation of the land of the appellants @ Rs. 31,600/- per acre besides solatium @ 15 per cent on the enhanced compensation. The Court also awarded interest @ 6 per cent annum on the enhanced amount from the date when the appellants were dispossessed till payment.

(3.) Some facts can be noticed in the following manner: