STATE OF PUNJAB Vs. SHAMSHER SINGH

JUDGEMENT

(1.) THIS order will dispose of Regular First Appeal Nos. 1511, 1512, 1513, 1514 and 1515 of 1988 as the same are arising out of a common award.

(2.) THE State of Punjab has filed these appeals challenging the award dated June 13, 1988, delivered by learned Additional District Judge, Hoshiarpur, in RBT L.A. Case No. 27, 40, 41, 43 and 44 of 1987.

(3.) AGGRIEVED against the aforesaid award, the persons interested moved applications under Section 18 of the Act for references to the learned District Judge, Hoshiarpur. It was not disputed that the claimants being the co-sharers in the acquired land are the persons interested. The claimants pleaded that the amount awarded in respect of the acquired land is ridiculously low, inadequate and deserves to be enhanced. The learned Additional District Judge in his award has set out the grounds, as pleaded by the claimants, as follows :-